Virendra @ Virendra Maurya And 2 ... vs State Of U.P. And Another
2022 Latest Caselaw 5604 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 16497 of 2022
 

 
Applicant :- Virendra @ Virendra Maurya And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pramod Kumar Maurya
 
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 of criminal case as well as charge sheet dated 18.02.2020 and summoning order dated 05.09.2021 in Criminal Case No. 27 of 2021 (State vs. Ram Ugrah and others), under Sections 498A, 323, 506, 342 IPC and 3/4 Dowry Prohibition Act, Police Station Belghat, District Gorakhpur.

3. Learned counsel for applicants, on instruction, submits that this application has rendered infructuous qua to Applicant-1, Virendra alias Virendra Maurya.

4. So far as Applicants-2 and 3 are concerned, after arguing for some time, on instruction, learned counsel submits that they 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.

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

6. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to Applicants-2 and 3 (Ram Ugrah and Sumitra Devi) 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