Mohmood Ahmad And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 15047 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 7730 of 2022
 

 
Applicant :- Mohmood Ahmad And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrett. Lucknow U.P. And Another
 
Counsel for Applicant :- Rajesh Kumar Singh,Vijayendra Prakash Tripathi
 
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.177 of 2013 dated 1.09.2013 filed in Case Crime No.785 of 2013 under Sections 147, 148, 452, 323, 504, 506, 308 IPC, Police Station Kotwali Nanpara, District Bahraich as well as summoning order 11.09.2014.

2. Learned counsel for the petitioners submits that the petitioners want to surrender and apply for regular bail. Only prayer is that while considering the bail application of the petitioners, 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 petitioners to surrender before the trial Court by 03.11.2022 and apply for regular bail. Trial Court is directed to consider the bail application of the petitioners 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 petitioners may file a computerized copy of this order for its necessary compliance and the concerned Court shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad.

Order Date :- 21.10.2022

prateek