Kaushal Verma Alias Pappu vs State Of U.P. And Another
2022 Latest Caselaw 19236 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 37507 of 2022
 

 
Applicant :- Kaushal Verma Alias Pappu
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Brahma Nand Tripathi,Gaurav Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard learned counsel for the applicant, learned AGA for the State and perused the record of the case.

By way of the present application, the applicant made a prayer to quash the proceedings of Complaint Case No. 2641 of 2017, under Section 498-A IPC and Section 3/4 D.P. Act, Police Station Hariya, District Basti pending in the court of Judicial Magistrate/F.T.C. Basti.

Learned counsel for the applicant 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 applicant 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 AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).

Accordingly, it is directed that if applicant appears before the trial court within three weeks from today and apply for bail then, his bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supras).

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

Order Date :- 29.11.2022

Sanjeet