Laxmikant And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 12099 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 
Case :- APPLICATION U/S 482 No. - 21653 of 2022
 
Applicant :- Laxmikant And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- K.C. Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri K.C. Mishra, learned counsel for applicants, after arguing for some time, submits that applicants do not want to press this application and further submits that they will appear before the learned trial Court and their bail applications be decided strictly in view of the judgment of the Supreme Court in the case of Satendra Kumar Antil Vs. Central Bureau of Investigation, (2021) 10 SCC 773.

Learned counsel further submits that applicant No.3 Asha who is aged about 62 years and is suffering from various ailments, therefore, her presence may be exempted and she be permitted to file a bail application through advocate.

Considering the above submissions, the prayers made in this application are rejected, however, the applicants are directed to appear before the learned trial Court within a period of three weeks from today and in case they file bail applications, the same shall be considered in the light of judgment of Supreme Court in the case of Satendra Kumar Antil (supra) and while considering the bail applications, the learned trial Court shall also take into consideration the observations in regard to applicant No.3 that in such circumstances, the bail application can be disposed of on the same day also.

With the above observations, the application stands disposed of.

Order Date :- 5.9.2022

Nirmal Sinha

(Serial No. 66 out of 271 fresh cases)