Amalesh And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Amalesh And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 10 May, 2024

Author: Renu Agarwal

Bench: Renu Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:36174
 
Court No. - 29
 
Case :- APPLICATION U/S 482 No. - 4315 of 2024
 
Applicant :- Amalesh And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko. And 2 Others
 
Counsel for Applicant :- Dinesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Mrs. Renu Agarwal,J.
 

1. Heard learned counsel for applicant, learned AGA for the State and perused the record of the case.

2. Present application under Section 482 Cr.P.C. has been preferred by the applicant with the prayer to quash the criminal proceedings/ charge sheet dated 07.12.2022 in Case Crime No. 694 of 2022 under Section 406, 504 IPC Police Station chinhat Purvi, Commissionerate, Lucknow.

3. Learned counsel for the applicant does not want to press the prayer made in the application. He confines his prayer only to the extent that a direction be given to the court concerned to decide the bail application of the applicant in the light of the law laid down by the Apex Court in the cases of Satender Kumar Antil Vs. Central Bureau of Investigation, reported in 2021 (10) SCC 773 and Satender Kumar Antil Vs. Central Bureau of Investigation and others MANU/SC/0851/2022.

4. Learned AGA is having no objection, if such a direction is given to the court concerned to decide the bail application of the applicant in the light of the judgments of the Apex Court in the cases of Satender Kumar Antil (supra).

5. Accordingly, it is directed that if applicant appears before the trial court within three weeks from today and apply for bail then, his bail application shall be decided by the court below on the basis of law laid down by the Apex Court in the cases of Satender Kumar Antil (supras).

6. With these direction/observation, the present application is, accordingly, disposed of.

(Renu Agarwal,J.)

Order Date :- 10.5.2024

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