Ramashankar And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 19074 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 21742 of 2022
 

 
Applicant :- Ramashankar And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manisha Singh,Sanjay Pathak
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Sanjay Pathak, 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 22.09.2021 and summoning order dated 11.10.2021 passed by Additional Chief Judicial Magistrate, Kasya, Kushinagar in Case No. 4292 of 2021 (State vs. Satyanarayan and others) arising out of Case Crime No. 98 of 2021 under Sections 188, 207, 447 I.P.C. and 3/4 of Prevention of Public Property Damages Act, Police Station- Vishnupura, District- Kushinagar, pending before Additional Chief Judicial Magistrate, Kasya, Kushinagar 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

(22/310 fresh cases)