Ajaj Ali vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 15044 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 7752 of 2022
 

 
Applicant :- Ajaj Ali
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Pawan Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. The present petition under Section 482 Cr.P.C. has been filed seeking quashing of charge sheet dated 2.6.2022 as well as the summoning order dated 13.9.2022 and the entire proceedings of Case No.17744 of 2022, arising out of Case Crime No.91 of 2022, under Section 3 of the Prevention of Damage to Public Property Act, 1984, Police Station Ranipur, District Bahraich, pending in the court of Civil Judge (SD) FTC/ACJM, Bahraich.

2. Learned counsel for the petitioners submits that the petitioner wants to surrender before the trial court and applies 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 and others: 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 concerned on or before 3.11.2022 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).

4. The party shall file self attested computer generated copy of such order downloaded from the official website of High Court Allahabad and the concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 21.10.2022

Rao/-