Santosh Kumar Goyal vs State Of U.P. And Another
2023 Latest Caselaw 14904 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:101831
 
Court No. - 33
 

 
Case :- APPLICATION U/S 482 No. - 17584 of 2023
 

 
Applicant :- Santosh Kumar Goyal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Harshit Pathak,Anurag Pathak
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1.Heard learned counsel for the petitioner and Sri Ratnendu Kumar Singh, learned AGA and perused the record.

2. The present petition under Section 482 Cr.P.C. has been filed seeking quashing of charge sheet dated 10.7.2013 and the entire proceedings of Case No.315 of 2012, under Sections 420 and 406 IPC, Police Station Shahganj, District Agra, pending in the court of Judicial Magistrate, Agra.

3. Learned counsel for the petitioner submits that the petitioner wants to surrender before the trial court and apply for regular bail. Only prayer is that while considering the bail application of the petitioner, 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 and others: SLP(Crl) No.5191 of 2021.

4. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioner to surrender before the trial Court within a period of ten days from today and apply for regular bail. Trial Court is directed to consider the bail application of the petitioner in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra).

5. For a period of ten days from today, no coercive measures shall be taken against the petitioner.

Order Date :- 11.5.2023/Rao/-