Jamal Akhtar And 4 Others vs State Of U.P. And Another
2022 Latest Caselaw 13258 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- APPLICATION U/S 482 No. - 10668 of 2022
 

 
Applicant :- Jamal Akhtar And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Brij Raj Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Suneet Kumar,J.

1. Heard learned counsel applicants and learned A.G.A. for State.

2. The present application under Section 482 Cr.P.C. has been filed for quashing of further proceedings of Complaint Case No.55 of 2022 (Vaibhav Jaiswal Vs. Vichitra), under Sections 323, 325, 504, 506, 451 I.P.C., Police Station- Kotwali Nagar, District-Bulandshahr.

3. Learned counsel for applicants, after arguing for some time, on instruction, submits that applicant is ready to surrender before the Trial Court and prayed that Trial Court be directed to consider his bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

4. Learned A.G.A. appearing for State has no objection against the aforesaid prayer.

5. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to applicants to surrender before Trial Court and file bail application and Trial Court is directed to decide the same strictly in terms of the judgment passed by Supreme Court in Satender Kumar Antil (supra).

Order Date :- 15.9.2022

Sachin/-