Jasveer Singh vs State Ofup Through Principal ...
2022 Latest Caselaw 15063 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 20875 of 2022
 

 
Applicant :- Jasveer Singh
 
Opposite Party :- State Ofup Through Principal Secretary Home And Another
 
Counsel for Applicant :- Dwijendra Prasad,Ruhi Yadav,Vaibhav Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Dwijendra Prasad, learned counsel for the applicant, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicant is desirous to appear before the learned trial Court in pursuance of impugned charge sheet dated 30.12.2020 as well as impugned cognizance order dated 10.02.2021 and non bailable warrant dated 09.06.2022 in Criminal Case No. 482 of 2021 (State of U.P. Vs. Jasveer Singh and others) arising out of Case Crime No. 346 of 2020 under Sections 406, 420 I.P.C., Police Station- Bilaspur, District Rampur, pending before Chief Judicial Magistrate, Rampur and further prays that learned trial Court be directed to consider his bail application in view of the judgment passed by Supreme Court in the case of Satendra Kumar Antil vs. Central Bureau of Investigation and another reported in ( 2021) 10 SCC 773.

Learned A.G.A. for the State has no objection if such a prayer of counsel for the applicants is allowed.

In view of the above submissions, the prayer made in this application is rejected.

This application is disposed of only to the extent that in the event, the applicant appears before the learned trial Court in the above referred case within a period of two weeks from today and files bail application, the same shall be considered in the light of the judgment of the Supreme Court in the case of Satendra Kumar Antil (supra).

Order Date :- 21.10.2022

Nirmal Sinha

(Sl. No. 28/395 fresh cases)