Satishchandra @ Guddu vs State Of U.P. And Another
2022 Latest Caselaw 5526 ALL

Citation : 2022 Latest Caselaw 5526 ALL
Judgement Date : 28 June, 2022

Allahabad High Court

Satishchandra @ Guddu vs State Of U.P. And Another on 28 June, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 16396 of 2022
 

 
Applicant :- Satishchandra @ Guddu
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Indra Kumar 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 proceedings of Criminal Case No.2522 of 2021 (State vs. Vishal and others), arising out of Case Crime No.13 of 2020, under Section 447 IPC and Section 3/4 Prevention of Public Property Act, P.S. - Mirhachi, District - Etah on the basis of charge sheet dated 2.3.20209 and its cognizance order dated 31.5.2021.

3. Learned counsel for applicant, at the outset, on instructions, submits that he is not pressing the prayers made in the application. However, Counsel submits that applicant is ready to appear before Trial Court and prayed that Trial Court be directed to consider his 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 applicant 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 :- 28.6.2022

M. Tarik