Narendra Kumar Shukla And Anr. vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5329 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 3810 of 2022
 

 
Applicant :- Narendra Kumar Shukla And Anr.
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- O.P. Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned Counsel for the applicants as well as learned A.G.A. and perused the record.

The Counsel for the applicants argues that the bail application filed by the applicants may be directed to be considered in the light of the judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil vs Central Bureau of Investigation and another - Special Leave to Appeal (Crl.) No(s). 5191 of 2021, Dated 07.10.2021.

Considering the limited submission, the present application is disposed off with direction to decide the bail application of the applicants in accordance with law after taking into consideration the judgment passed in the case of Satender Kumar Antil (supra).

Order Date :- 21.6.2022

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