Yunus And 10 Others vs State Of U.P.And Another
2022 Latest Caselaw 5466 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 8210 of 2022
 
Applicant :- Yunus And 10 Others
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Randhir Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel for the parties and perused the record.

2. The present application under Section 482 Cr.P.C. has been filed to quash the NBW dated 4.10.2021 issued by Chief Judicial Magistrate, Baghpat in Case No.4149 of 2018 (State vs. Raheesh and others) arising out of Case Crime No.700 of 2018, under Sections 147, 149, 336, 504, 307 IPC and 7 Criminal Law (Amendment) Act, P.S. Baghpat, District Baghpat, pending in the Court of Chief Judicial Magistrate, Baghpat.

3. Learned counsel for applicants, at the outset, on instructions, submits that he is not pressing the prayers made in the application. However, Counsel submits that applicants are ready to appear before Trial Court and prayed that Trial Court be directed to consider their bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another; (2021) 10 SCC 773.

4. Learned A.G.A. for State has no objection against the aforesaid prayer.

5. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to the applicants to surrender before the concerned Trial Court and file bail application and Trial Court is directed to decide the same strictly in terms of the judgment passed by Supreme Court in Satender Kumar Antil (Supra).

Order Date :- 27.6.2022

Rishabh

[Saurabh Shyam Shamshery, J.]