Rakesh Kumar And Others vs State Of U.P. And Another
2022 Latest Caselaw 12332 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 3793 of 2019
 

 
Applicant :- Rakesh Kumar And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Bare Lal Bhartiya,Pintoo
 
Counsel for Opposite Party :- Govt. Advocate,Gyan Singh
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the petitioners and Sri G.D. Bhatt, learned AGA and Sri Gyan Singh, learned counsel for opposite party no.2 and perused the record.

2. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of charge sheet no.34 of 2017, dated 20.3.2017 as well as the summoning order dated 26.4.2017 and the entire proceedings of Case No.1015 of 2019, State Vs. Rakesh Kumar and others, arising out of Case Crime No.260 of 2016, under Sections 498-A, 323 and 504 IPC and Section 3/4 Dowry Prohibition Act, Police Station Kohdaur, District Pratapgarh, pending in the court of Fast Track Court-II, Pratapgarh.

3. Learned counsel for the petitioners submits that the petitioners want to surrender before the trial court and apply for regular bail. Only prayer is that while considering the bail application of the petitioners, 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 case of Satender Kumar Antil vs Central Bureau of Investigation and others: SLP(Crl) No.5191 of 2021.

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

Order Date :- 7.9.2022

Rao/-