Manmati Devi And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 14191 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 16759 of 2022
 

 
Applicant :- Manmati Devi And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dinesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Dinesh Kumar Singh, learned counsel for the applicants, after arguing at some length, on instructions, submits that this application is not pressed on merit and further submits that applicants are desirous to appear before the learned trial Court in pursuance of charge sheet dated 13.09.2020 as well as cognizance order dated 09.04.2021 in Case No. 7383 of 2021 (State vs. Manmati and others) arising out of Case Crime No. 93 of 2020 under Sections 147, 353, 323, 504, 506 I.P.C. and Section 5/26 of Indian Forest Act, 1927 at Police Station- Anpara, District- Sonbhadra, pending before Chief Judicial Magistrate, Sonbhadra and further prays that learned trial Court be directed to consider their 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.

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

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

This application is disposed of only to the extent that in the event, the applicants appear before the learned trial Court in the above referred case within a period of two weeks from today and file 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 :- 30.9.2022

Nirmal Sinha

(Sl. No. 33/395 fresh cases)