Jagdish Prasad vs State Of Up Through Principal ...
2022 Latest Caselaw 13833 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 17162 of 2022
 

 
Applicant :- Jagdish Prasad
 
Opposite Party :- State Of Up Through Principal Secretary Gov. U.P. Another
 
Counsel for Applicant :- Dwijendra Prasad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

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

2. The present application under Section 482 Cr.P.C. has been filed for quashing of cognizance order dated 20.12.2021 and charge sheet No. 251 of 2021 dated 30.09.2021 in Case No. 17013 of 2021, arising out of Case Crime No. 148 of 2021, under Section 3/7 Essential Commodity Act, 1955, Police Station Gabhana, District Aligarh.

3. Learned counsel for applicant, 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 applicant 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 :- 26.9.2022/AK

(Sl. No. 33 out of 524 fresh case)