Mata Prasad vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 15049 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 7724 of 2022
 

 
Applicant :- Mata Prasad
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home And Another
 
Counsel for Applicant :- Piyush Kumar Singh
 
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 non bailable warrant issued in Criminal Misc. Case No.263 of 2019, Case Crime No.340 of 2018 under Sections 147, 323, 504, 506, 325 IPC, Police Station Payagpur, Bahraich as well as charge-sheet No.1 of 2019 filed in Case Crime No.340 of 2018.

2. Learned counsel for the petitioner submits that the petitioner wants to surrender and apply 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 & Ors: 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 by 03.11.2022 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 petitioner 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

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