Rambaran vs State Of U.P. And Anothers
2022 Latest Caselaw 18181 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 37996 of 2022
 

 
Applicant :- Rambaran
 
Opposite Party :- State Of U.P. And Anothers
 
Counsel for Applicant :- Ranjan Dhwaj Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri R.D. Tiwari, learned counsel for the applicant, Sri Suresh Bahadur Singh, learned A.G.A., for the State, and perused the record of the case.

By way of the present application, the applicants have made a prayer to quash the charge-sheet datd 11.10.2019 in Case Crime No.551 of 2019 (State v. Rostam & Ors.) under Sections 147, 353, 504, 506 IPC and Section 3,5 Prevention of Damage to Public Property Act-1984, Police Station-Kotwali, District-Maharajganj.

At the very outset, learned counsel for the applicants submits that he 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 case of Satender Kumar Antil Vs. Central Bureau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Bureau of Investigation and others, MANU/SC/0851/2022.

Learned A.G.A. 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 case of Satender Kumar Antil (supras).

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

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

Order Date :- 21.11.2022

Jyotsana