Arjun Singh And 4 Others vs State Of U.P. And Another
2022 Latest Caselaw 3500 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 92
 

 
Case :- APPLICATION U/S 482 No. - 4185 of 2022
 

 
Applicant :- Arjun Singh And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajiv Sisodia,Dhirendra Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Manish Kumar,J.

Instant petition under Section 482 Cr.P.C. has been preferred by the applicants/petitioners for quashing of the impugned judgment and order dated 16.09.2021 passed by learned Additional District and Sessions Judge, court no. 5, Bijnor in Criminal Revision No. 282 of 2017 as well as judgment and order dated 08.12.2014 passed by the Learned Additional Chief Judicial Magistrate, court no. 1, Bijnor in complaint case no. 253 of 2012, under Sections 147, 149, 324, 504, 506 IPC, Police Station Seohara, District Bijnor.

After arguing at some length, learned counsel for the applicants/petitioners has submitted that he does not want to press the petition and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid down by Hon'ble Supreme Court in order dated 7.10.2021 passed in Petition for Special Leave to Appeal (Cri) No.5191 of 2021 Satender Kumar Antil versus Central Bureau of Investigation and another.

Learned AGA has no objection to the prayer made by learned counsel for the applicants/petitioners.

On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicants/petitioners move bail application before the trial court within fifteen days' from today, the same shall be decided within a period of ten days thereafter, in view of law laid down in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (supra).

The petition is disposed of accordingly.

Order Date :- 19.5.2022

Nitesh