Rishabh Sonkar Alias Nakul Sonkar And 2 ... vs State Of U.P. Through Principal ...
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Allahabad High Court

Rishabh Sonkar Alias Nakul Sonkar And 2 ... vs State Of U.P. Through Principal ... on 14 August, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:47596
 
Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 6596 of 2025
 

 
Applicant :- Rishabh Sonkar Alias Nakul Sonkar And 2 Others
 
Opposite Party :- State Of U.P. Through Principal Secretary, Home And Another
 
Counsel for Applicant :- Rajan Mishra,Adarsh Verma,Chinmay Prakash Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the applicants, learned AGA for the State and perused the record.

Instant application under section 482 Cr.P.C./528 of the B.N.S.S., has been filed with the prayer to set aside the impugned order dated 22-08-2022, whereby summon has been issued against the applicants, passed by the learned court of Special C.J.M., Lucknow, under sections 147,323,504 and 506 of the I.P.C., in Case No. 83474 of 2022.

Learned counsel appearing for the applicants submits that the applicants are innocent and were never involved in committing the offence as has been mentioned in the first information report. He added that due to enmity, their names have been planted in the first information report and thereafter they have been chargesheeted. He next added that due to unavoidable circumstances, they could not appear before the court below.

At this stage, learned counsel for the applicants submits that he does not want to press the application and seeks liberty to file bail application before the learned trial court which may be decided in view of law laid by Hon'ble Supreme Court's judgment in the case of Satender Kumar Antil versus Central Bureau of Investigation and another (2022)10 SCC 51.

Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.

On due consideration to the submissions of learned counsel for the parties', it is provided that in case, the applicants appear before the trial court within two weeks from today and file bail application, the same shall be decided expeditiously in view of law laid down in the case of Satender Kumar Antil (supra).

The application is disposed of accordingly.

Order Date :- 14.8.2025

AKS