Guddu Rangeela @ Guddu vs State Of U.P. ...
2022 Latest Caselaw 14215 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- APPLICATION U/S 482 No. - 7171 of 2022
 
Applicant :- Guddu Rangeela @ Guddu
 
Opposite Party :- State Of U.P. Thru.Prin.Secy.Deptt. Of Home And Another
 
Counsel for Applicant :- Nagendra Singh,Prashant Singh
 
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.

In view of the order proposed to be passed, issuance of notice to respondent no.2 is hereby dispensed with.

2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of charge-sheet dated 11.12.2019 filed in FIR No.0182 of 2019, under Sections 147, 332, 341, 353 and 34 IPC read with Section 7 Criminal Law Amendment Act lodged at Police Station Nagram, District Lucknow, for quashing of the order dated 01.04.2021 by means of which the applicant has been summoned to face trial and for quashing of the entire proceedings of Case No.75543 of 2021 (State Vs. Vineet Singh and others).

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 by 12th October, 2022 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 :- 30.9.2022

MVS/-