Anjani Chauhan vs State Of U.P.And Another
2022 Latest Caselaw 15323 ALL

Citation : 2022 Latest Caselaw 15323 ALL
Judgement Date : 31 October, 2022

Allahabad High Court

Anjani Chauhan vs State Of U.P.And Another on 31 October, 2022

Bench: Sameer Jain




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 
Case :- APPLICATION U/S 482 No. - 30548 of 2022
 
Applicant :- Anjani Chauhan
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Ashok Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Heard Sri Indrapal Vishwakarma, Advocate holding brief of Sri Ashok Kumar, learned counsel for the applicant, Dr. S.B. Maurya, learned AGA-I for the State and perused the record of the case.

By way of the present application, the applicant made a prayer to quash the charge-sheet dated 26.06.2019 arising out of Case Crime No. 53 of 2019 and proceeding of Criminal Case No. 1118 of 2019 as well as cognizance/summoning order dated 06.09.2019, under Sections 325, 323, 504 IPC, Police Station Mardah, District Ghazipur pending in the court of Judicial Magistrate, Ghazipur.

Learned counsel for the applicant does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicant in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Breau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Breau of Investigation and others MANU/SC/0851/2022.

Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).

Accordingly, it is directed that if applicant appears before the trial court within three weeks from today and apply for bail then, his bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supras).

With these direction/observation, the present application is, accordingly, disposed of.

Order Date :- 31.10.2022

AK Pandey