Mukul Singh vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 13050 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 6321 of 2022
 

 
Applicant :- Mukul Singh
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home And Another
 
Counsel for Applicant :- Anil Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the applicant(s) as well as learned Additional Government Advocate, representing respondent no. 1-State, and gone through the record.

2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of the charge-sheet dated 01.05.2018 filed under Section 135 of Indian Electricity Act (Amended) 2003, quashing of the orders dated 16.03.2021 and 28.07.2022 by means of which the applicant was summoned to face trial and bailable warrants of arrest were issued against him and for quashing of the entire proceedings of Sessions Trial No.490 of 2021 (State Vs. Mukul Singh), pending in the Court of Additional District Judge, Court No. 4, Lucknow.

3. Learned counsel for the applicant(s) submits that the applicant(s) want(s) to surrender and apply for regular bail. Only prayer is that while considering the bail application of the applicant(s), 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 & Ors: SLP(Crl) No.5191 of 2021.

4. Considering the aforesaid submission, present application is disposed of with liberty to the applicant(s) to surrender before the trial Court within a period of 07 days and apply for regular bail. Trial Court is directed to consider the bail application of the applicant(s) 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 :- 14.9.2022

MVS/-