Pulkit Bansal And Another vs State Of U.P And Another
2022 Latest Caselaw 15040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 25557 of 2021
 

 
Applicant :- Pulkit Bansal And Another
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Vikash Chandra Tiwari
 
Counsel for Opposite Party :- G.A.,Yogesh Kumar Mishra
 

 
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 No. 04/19 dated 22.06.2019 and cognizance order dated 26.06.2019 in Case No. 21568/19, arising out of Case Crime No. 294 of 2018, under Sections 498A, 323, 504, 506 IPC, Police Station Mahila Thana, District Ghaziabad.

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 :- 21.10.2022/AK

(Sl. No. 4 out of 395 fresh cases)