Ravindra And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 16151 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 16850 of 2020
 

 
Applicant :- Ravindra And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Gyanendra Kumar Singh,Lavkush Kumar Bhatt
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Lavkush Kumar Bhatt, learned counsel for the applicants and Sri Suresh Bahadur Singh, learned AGA for the State.

By way of the present application, the applicants made a prayer to quash the charge-sheet dated 24.07.2019 arising out of Case Crime No. 187 of 2019 and proceeding of Case No. 1897 of 2020 as well as cognizance order dated 24.09.2020, under Sections 498A, 56 IPC read with Section 3/4 D.P. Act, Police Station Farrukhabad Kotwali, District Farrukhabad pending in the court of Judicial Magistrate/Fast Track Court, Farrukhabad.

Learned counsel for the applicants does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicants in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Breau of Investigation and others MANU/SC/0851/2022.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicants in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).

Accordingly, it is directed that if applicants appear before the trial court within four weeks from today and apply for bail then, their bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supras).

With these direction/observation, the present application is, accordingly, disposed of.

Order Date :- 4.11.2022

AK Pandey