Chandra Bhan Singh And Another vs State Of U.P. And Another
2022 Latest Caselaw 14806 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 12355 of 2022
 

 
Applicant :- Chandra Bhan Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Yadavendra Dwivedi
 
Counsel for Opposite Party :- G.A.,Sharad Kumar Srivastava
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel for applicants and learned AGA for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of charge sheet dated 17.01.2019, cognizance order dated 06.07.2019 as well as entire proceedings of Session Case No. 322 of 2019 (State vs. Dharm Pal Yadav and others), arising out of Case Crime No. 1012 of 2018, under Sections 323, 504, 506, 336 IPC and 3(2)(va) of SC/ST Act, Police Station Soraon, District Prayagraj.

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 :- 20.10.2022/AK

(Sl. No. 10 out of 212 fresh cases)