Amarjeet Rai vs State Of U.P.And Another
2022 Latest Caselaw 14807 ALL

Citation : 2022 Latest Caselaw 14807 ALL
Judgement Date : 20 October, 2022

Allahabad High Court

Amarjeet Rai vs State Of U.P.And Another on 20 October, 2022

Bench: Sameer Jain




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 
Case :- APPLICATION U/S 482 No. - 12814 of 2022
 
Applicant :- Amarjeet Rai
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Surendra Prasad Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Surendra Prasad Mishra, learned counsel for the applicant, Dr. S.B. Maurya, learned AGA-I for the State and perused the record of the case.

By way of the present application, the applicant made a prayer to quash the charge-sheet dated 05.10.2018 and proceedings of Criminal Case No. 5404 of 2021 arising out of Case Crime No. 557 of 2018 as well as N.B.W. dated 03.03.2022 and cognizance order dated 20.09.2021, under Sections 15(2) and 15(3) of Indian Medical Council Act and under Sections 419, 420 IPC pending in the court of Chief Judicial Magistrate, J.P. Nagar.

Learned counsel for the applicant does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicant in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Breau of Investigation and others MANU/SC/0851/2022.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).

Accordingly, it is directed that if applicant appears before the trial court within four weeks from today and apply for bail then, his bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supras).

With these direction/observation, the present application is, accordingly, disposed of.

Order Date :- 20.10.2022

AK Pandey