Harbansh Lal And Another vs State Of U.P And Another
2022 Latest Caselaw 18219 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 20856 of 2022
 

 
Applicant :- Harbansh Lal And Another
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Prem Sagar Verma,Sunil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel for applicants and learned AGA for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of cognizance/ summoning order dated 12.10.2020, charge sheet dated 07.08.2020 as well as entire proceedings of Case No. 9707 of 2020 (State vs. Aslam Khan and others), arising out of Case Crime No. 181 of 2020, under Sections 447 IPC and 2/3 Prevention of Damage to Public Property Act, 1984, Police Station Amariya, District Pilibhit.

3. Learned counsel for applicants, after arguing for some time, on instruction, submits that applicants are ready to surrender before the 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. appearing 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 applicants to surrender before 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 :- 21.11.2022/AK

(Sl. No. 7 out of 417 fresh cases)