Vijay Kumar And 4 Others vs State Of U.P Through Secretary ...
2022 Latest Caselaw 5467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 11114 of 2022
 

 
Applicant :- Vijay Kumar And 4 Others
 
Opposite Party :- State Of U.P Through Secretary Home And Another.
 
Counsel for Applicant :- Imran Mabood Khan
 
Counsel for Opposite Party :- G.A.,Rajeev Tiwari
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard Sri Abdul Mazid, Advocate holding brief of Sri I.M. Khan, learned counsel applicants, learned A.G.A. for State and Sri Rajiv Tiwari, Advocate for Opposite Party No. 2.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of Complaint Case No. 331 of 2021 (Smt. Annpurna vs. Vijay Kumar and others), under Sections 452, 392, 504 IPC, Police Station Saurikh, District Kannauj and summoning order dated 14.03.2022.

3. Learned counsel for applicants, after arguing for some time, on instruction, submits that applicants are ready to surrender before the 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. appearing for State as well as learned counsel appearing for Opposite Party No. 2, have 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 applicants to surrender before 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

AK