Shahrukh vs State Of U.P. And Another
2023 Latest Caselaw 16635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:114192
 
Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 42282 of 2022
 

 
Applicant :- Shahrukh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Rajendra Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the material available on record.

2. This application under Section 482 Cr.P.C. has been filed by applicant for issuing a direction to the court below to accept the fresh bail bonds of the applicant to release the applicant for the punishable offence under Section 16/17 Protection of Children From Sexual Offence Act, 2012, as the applicant already been released on bail in Criminal Case No. 836 of 2022 (State Vs. Bablu and Another) relating to Case Crime No. 305 of 2022 under Section 363, 120-B IPC, P.S. Ujhani, District Budaun.

3. During argumesnts, learned counsel for the applicant has submitted that he does not want to press the prayer for quashing of the above mentioned case. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicant in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

4. Considering the facts and circumstances of the case, the present application is disposed of with the direction that in case the applicant filed bail application before the court below, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

5. With the above observations, this application u/s 482 is disposed of finally.

Order Date :- 24.5.2023/A.