Manoj And Another vs State Of U.P. And Another
2022 Latest Caselaw 14235 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 23682 of 2022
 

 
Applicant :- Manoj And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Gautam,Mohd. Shamim
 
Counsel for Opposite Party :- G.A.,Sheshmani Vishwakarma
 

 
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 entire proceedings including summoning order dated 14.03.2022 issued against applicants in Complaint Case No. 180 of 2021 (CNR-UPDE010024362021) (Gunja Chauhan vs. Manoj and another), under Sections 354A, 323, 504 IPC and 7/8 POCSO Act.

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 :- 13.10.2022/AK

(Sl. No. 105 out of 363 fresh cases)