Anil Kumar Yadav And Another vs State Of U.P Through Secretary ...
2022 Latest Caselaw 19073 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 24327 of 2022
 

 
Applicant :- Anil Kumar Yadav And Another
 
Opposite Party :- State Of U.P Through Secretary (Home) And Another
 
Counsel for Applicant :- Archana Agrawal,Mazhar Shakeel
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Mazhar Shakeel, 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 18.12.2019 as well as cognizance order dated 29.05.2020 in Sessions Case No. 122 of 2020 (State vs. Anil Kumar Yadav and others) arising out of Case Crime No. 391 of 2019 under Sections 323, 504, 506 I.P.C. and Section 3(1)Da and 3(1)Dha of SC/ST Act, Police Station- Bhadohi, District- Bhadohi, pending before Additional Sessions Judge (SC/ST Act)-II, Bhadohi, Gyanpur 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 :- 28.11.2022

Nirmal Sinha

(108/310 fresh cases)