Satwant Singh And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 15064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 
Case :- APPLICATION U/S 482 No. - 20280 of 2022
 
Applicant :- Satwant Singh And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Amit Kumar Srivastava
 
Counsel for Opposite Party :- G.A.,Rama Shanker Mishra
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel for applicants and learned AGA for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of charge sheet dated 05.04.2022 and cognizance order dated 01.06.2022 as well as entire proceedings of Case No. 1987 of 2022 (State vs. Satwant Singh and others), arising out of Case Crime No. 477 of 2021, under Sections 498A, 323, 504, 506, 354 IPC and 3/4 Dowry Prohibition Act, Police Station Madnapur, District Shahjahanpur.

3. Learned counsel for applicants, after arguing for some time, on instruction, submits that applicants are ready to surrender before the Trial Court and prayed that Trial Court be directed to consider their bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

4. Learned A.G.A. appearing for State has no objection against the aforesaid prayer.

5. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to applicants to surrender before Trial Court and file bail application and Trial Court is directed to decide the same strictly in terms of the judgment passed by Supreme Court in Satender Kumar Antil (supra).

Order Date :- 21.10.2022/AK

(Sl. No. 14 out of 395 fresh cases)