Fool Chandra vs State Of U.P And Another
2022 Latest Caselaw 12264 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 
Case :- APPLICATION U/S 482 No. - 26555 of 2022
 
Applicant :- Fool Chandra
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Ramesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Ramesh Kumar Singh, learned counsel for the applicant, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicant is desirous to appear before the learned trial Court in pursuance of charge sheet dated 04.08.2018 alongwith cognizance/summoning order dated 06.08.2019 as well as entire proceedings of Case No. 1404 of 2019 (State vs. Fool Chandra) arising out of Case Crime No. 361 of 2018 under Sections 308, 504, 506 I.P.C., Police Station- Karvi Kotwali Nagar, District- Chitrakoot pending before learned C.J.M., Chitrakoot and further prays that learned trial Court be directed to consider his bail application in view of the judgment passed by Supreme Court in the case of Satendra Kumar Antil vs. Central Bureau of Investigation and another reported in ( 2021) 10 SCC 773.

Learned A.G.A. for the State has no objection if such a prayer of counsel for the applicant is allowed.

In view of the above submissions, the prayer made in this application is rejected.

This application is disposed of only to the extent that in the event, the applicant appears before the learned trial Court in the above referred case within a period of two weeks from today and files bail application, the same shall be considered in the light of the judgment of the Supreme Court in the case of Satendra Kumar Antil (supra).

Order Date :- 6.9.2022

Nirmal Sinha

(Serial No. 58 out of 106 fresh cases)