Rajendra Pal Singh @ Raju vs State Of U.P. And Another
2022 Latest Caselaw 13951 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 22623 of 2022
 

 
Applicant :- Rajendra Pal Singh @ Raju
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Jitendra Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Sri Jitendra 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 impugned order dated 24.09.2021 in Case No.1831/IX/2018 (State Vs. Rajendra Pal Singh @ Raju) under Sections 419, 420, 467, 468 and 471 I.P.C., Police Station- Tindwari, District- Banda pending in the court of learned Chief Judicial Magistrate, District-Banda 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.

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

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

4. 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 :- 27.9.2022

Sachin/-

(Sl. No.38 out of 270 fresh cases)