Sanjeev Singh vs State Of U.P. And Another
2023 Latest Caselaw 14918 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:102173
 
Court No. - 33
 

 
Case :- APPLICATION U/S 482 No. - 16313 of 2023
 

 
Applicant :- Sanjeev Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Somit Shukla,Deepak Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Present application under Section 482 Cr.P.C. has been filed seeking quashing of entire proceeding of Criminal Case No.499 of 2021 (State versus Sanjeev Singh) arising out of Case Crime No.0469 of 2020, under Sections 498A, 377 I.P.C. and Section 3/4 D.P. Act, Police Station-Delhi Gate, District-Aligarh pending in the court of learned Addl. Chief Judicial Magistrate, Court No. 1, Aligarh.

2. After some arguments learned counsel appearing for the applicants submits that the offences for which the applicant(s) has/have been issued non bailable warrant/summoning order entails sentence up to 7 years, and if the applicant(s) surrender(s) before the trial court concerned and applies for bail, he/they should be enlarged on bail in view of the judgment of the Supreme Court in the case of Satender Kumar Antil vs Central Bureau of Investigation & Ors: SLP(Crl) No.5191 of 2021.

3. Considering the aforesaid submission, present application is disposed of with liberty to the applicant(s) to surrender before the trial Court within a period of 10 days 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 law laid down by the Supreme Court.

4. For a period of 10 days no coercive action shall be taken against the applicant(s) in pursuance of the impugned proceedings.

Order Date :- 11.5.2023

S.A.