Mohd. Asif vs State Of U.P.And Another
2022 Latest Caselaw 14240 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 19327 of 2022
 

 
Applicant :- Mohd. Asif
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Aqeel Ahmad,Mahesh Kumar
 
Counsel for Opposite Party :- G.A.,Pankaj Baranwal
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel applicant and learned A.G.A. for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of entire proceedings of Case No. 989 of 2019, arising out of Case Crime No. 326 of 2018, under Sections 323, 504, 506, 427, 308 IPC, Police Station Shahganj, District Jaunpur.

3. Learned counsel for applicant, after arguing for some time, on instruction, submits that applicant is ready to surrender before the Trial Court and prayed that Trial Court be directed to consider his 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 applicant 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. 19 out of 363 fresh cases)