Ram Pyare Sahu And 3 Others vs State Of U.P. And 2 Others
2022 Latest Caselaw 16580 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 
Case :- APPLICATION U/S 482 No. - 24185 of 2022
 
Applicant :- Ram Pyare Sahu And 3 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Narendra Kumar
 
Counsel for Opposite Party :- G.A.,Vinod Kumar Yadav
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Narendra Kumar, learned counsel for applicants, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicants are desirous to appear before the learned trial Court in pursuance of charge sheet dated 29.03.2022 in Criminal Case No. 6394 of 2022 (State vs. Ram Pyare and others) arising out of Case Crime No. 121 of 2022 under Sections 323, 504, 506, 452, 427, 325 I.P.C., Police Station- Sidhari, District- Azamgarh, pending before Chief Judicial Magistrate, Azamgarh and further prays that learned trial Court be directed to consider their bail application in view of the judgment passed by Supreme Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another reported in ( 2021) 10 SCC 773.

Learned A.G.A. for the State has no objection if such a prayer of counsel for applicants is accepted.

In view of the above submissions, the prayer made in this application is rejected.

This application is disposed of only to the extent that in the event, the applicants appear before the learned trial Court in the above referred case within a period of two weeks from today and file bail application, the same shall be considered in the light of the judgment of the Supreme Court in the case of Satendra Kumar Antil (supra).

Order Date :- 10.11.2022

Nirmal Sinha

(Sl. No. 159/527 fresh cases)