Rajveer And Another vs State Of U.P. And Another
2022 Latest Caselaw 19257 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 29105 of 2022
 

 
Applicant :- Rajveer And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ram Tiwari
 
Counsel for Opposite Party :- G.A.,Krishna Kant Yadav
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. This matter is taken up out of turn on a mention made by learned counsel for applicants.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of Criminal Case No. 2090 of 2022 (State vs. Raghav and others), arising out of Case Crime No. 57 of 2022, under Sections 323, 504, 506, 308 IPC, Police Station Bahjoi, District Sambhal.

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 :- 29.11.2022/AK

(Sl. No. 88 out of 236 fresh cases)