Shanti @ Shanno And Another vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 5907 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 1790 of 2023
 

 
Applicant :- Shanti @ Shanno And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt., Lko. And Another
 
Counsel for Applicant :- Nand Lal Pandey,Vivek Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Vide order dated 22.08.2022 applicants were granted the benefit of ratio of judgment in Satender Kumar Antil vs Central Bureau of Investigation and Ors: SLP(Crl) No. 5191 of 2021 reported in case. While passing an order the court has granted ten days time case to the applicants, to apply for regular bail.

The counsel appearing for the applicants contends that after the order was passed on 22.08.2022, Unnao Bar Association, Unnao has taken a decision to go on strike and in support of his contention he has drawn attention at annexure no. 2 page 9. He added that this strike was continued upto 30.11.2022. He thus submits time granted by this Court was expired and thus, the applicant could not appear and apply for regular bail. He submits that the time granted earlier in the order dated 22.08.2022 may be extended for further ten days.

The counsel appearing for the State has no objection to the contention aforesaid.

In view of the aforesaid submissions, the time granted in the order dated 22.08.2022 is hereby extended for further ten days to the applicants to apply for regular bail. This order shall be a part of the order dated 22.08.2022. The benefits of the aforesaid shall be available to the applicants.

In view of the aforesaid observations, the instant application is hereby disposed off.

Order Date :- 22.2.2023

Mayank