Gauri Shankar And 2 Others vs State Of U.P. Thru. Secy. Deptt. ...
2022 Latest Caselaw 15052 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 7721 of 2022
 

 
Applicant :- Gauri Shankar And 2 Others
 
Opposite Party :- State Of U.P. Thru. Secy. Deptt. Home, Lko.
 
Counsel for Applicant :- Dhananjai Kumar 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 summoning order dated 27.08.2019 passed by learned Chief Judicial Magistrate, Bahraich in Criminal Case No.12193 of 2019 relating to Case Crime No.128 of 2019 Police Station Nanpara, Bahraich under Sections 419, 420 IPC as well as charge-sheet dated 16.05.2019.

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 3.11.2022 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