Krishnanand Upadhyay And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 5602 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 16566 of 2022
 

 
Applicant :- Krishnanand Upadhyay And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ravindra Prakash Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel applicants and learned A.G.A. for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of entire proceedings as well as summoning order dated 23.01.2020 in Case Crime No. 129 of 2020, under Sections 323, 504, 506, 352, 452, 427 IPC, Police Station Nagar, District Basti.

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 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 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 :- 29.6.2022

AK