Ashish Sharma vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 14282 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 7384 of 2022
 

 
Applicant :- Ashish Sharma
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Lucknow And Another
 
Counsel for Applicant :- Satyendra Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the proceedings of charge-sheet No.1 of 2019 dated 23.05.2019 and summoning order dated 27.08.2019 arising out of Case Crime No.646 of 2018 under Sections 498A, 323, 504, 506 IPC, 3/4 Dowry Prohibition Act, Police Station Bakshi Ka Talab, Lucknow.

2. Learned counsel for the petitioners submits that the petitioner wants to surrender and apply for regular bail. Only prayer is that while considering the bail application of the petitioner, trial Court should take into consideration order dated 07.10.2021 read with judgment dated 11.07.2022 of the Supreme Court rendered in the case of Satender Kumar Antil vs Central Bureau of Investigation & Ors: SLP(Crl) No.5191 of 2021.

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner to surrender before the trial Court within a period of 15 days and apply for regular bail. Trial Court is directed to consider the bail application of the petitioner in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra).

Order Date :- 17.10.2022

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