Virendra Kumar And 2 Others vs State Of U.P.
2022 Latest Caselaw 5658 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- APPLICATION U/S 482 No. - 18043 of 2022
 

 
Applicant :- Virendra Kumar And 2 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ainul Haq
 
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 charge-sheet dated 18.11.2020 as well as entire proceeding of Case Crime No. 0365 of 2020, under Sections 452, 323, 325 IPC, P.S. - Karari, District - Kaushambi.

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 :- 30.6.2022

PS