Santan @ Sant Prasad And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 12221 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 87
 
Case :- APPLICATION U/S 482 No. - 20457 of 2022
 
Applicant :- Santan @ Sant Prasad And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Deepak Singh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sameer Jain,J.

Supplementary affidavit has been filed on behalf of the applicant, today in the Court, which is taken on record.

Heard Sri Deepak Singh Yadav, learned counsel for the applicants, Sri Varun Kumar Agnihotri, learned Brief Holder for the State and perused the record of the case.

By way of the present application, the applicants made a prayer to quash the charge-sheet No. A165 of 2021 dated 15.12.2021 arising out of Case Crime No. 180 of 2021 as well as cognizance/summoning order dated 14.04.2022 and proceedings of Case No. 328 of 2022, under Sections 323, 504, 506, 452, 354 IPC, Police Station Sarpataha, District Jaunpur pending in the court of Additional Chief Judicial Magistrate-III, Jaunpur.

Sri Deepak Singh Yadav, learned counsel for the applicants 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 applicants 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 applicants in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supras).

Accordingly, it is directed that if applicants appear before the trial court within three weeks from today and apply for bail then, their 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 :- 6.9.2022

AK Pandey