Kalute Chacha @ Nabi Baksh vs State Of U.P. Thru. Prin. ...
2022 Latest Caselaw 12260 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 6048 of 2022
 

 
Applicant :- Kalute Chacha @ Nabi Baksh
 
Opposite Party :- State Of U.P. Thru. Prin. Secy.(Home) And Another
 
Counsel for Applicant :- Rajeev Kumar Mishra Rudra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of the proceedings of Charge-sheet No.1 of 2017 dated 06.05.2018 under sections 419, 420, 467, 468, 471 IPC, 60, 63 Copyright Act, Police Station Kotwali Nagar, Gonda as well as summoning order dated 19.02.2022 passed by learned A.C.J.M., Gonda in Case No.2739 of 2019.

2. Learned counsel for the petitioner submits that the petitioner wants to surrender and apply for regular bail. Only prayer is that while considering the bail application of the petitioner, trial Court should take into consideration order dated 07.10.2021 read with judgment dated 11.07.2022 of the Supreme Court rendered in the cases of Satender Kumar Antil vs Central Bureau of Investigation & Ors: SLP(Crl) No.5191 of 2021 and Criminal Appeal No.929 of 2021 (Aman Preet Singh Vs. C.B.I. Through Director).

3. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner to surrender before the trial Court within a period of 7 days and apply for regular bail. Trial Court is directed to consider the bail application of the petitioner in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra) and Aman Preet Singh (supra).

Order Date :- 6.9.2022

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