Satya Vrat Singh Chahar vs State Of U.P. And Another
2025 Latest Caselaw 11641 ALL

Allahabad High Court

Satya Vrat Singh Chahar vs State Of U.P. And Another on 16 October, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:185552
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
APPLICATION U/S 528 BNSS No. - 36010 of 2025   
 
   Satya Vrat Singh Chahar    
 
  .....Applicant(s)   
 
 Versus  
 
   State of U.P. and Another    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Ajay Kumar Shukla   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 75
 
   
 
 HON'BLE SANJAY KUMAR PACHORI, J.     

Sri Ajay Kumar Shukla, learned counsel for the applicant and Sri Manoj Kumar Singh, learned A.G.A. for the State and perused the material on record.

The present application under Section 528 BNSS has been filed to quash the entire proceedings of Criminal Case No. 4403 of 2022 (State Vs. Kuldeep Singh and others ), arising out of Case Crime No. 278 of 2020, under Sections 419, 420, 406, 323, 504, 506 of I.P.C., Police Station- Chiraiya Kot, District- Mau as well as cognizance/summoning order dated 21.05.2022, pending in the Court of Civil Judge (J.D.), Sadar/Judicial Magistrate, Mau.

Learned counsel for the applicant submits that applicant was not arrested during the course of investigation and the charge-sheet has been submitted against him. It is further submitted that the offences are punishable up to 7 years imprisonment.

After some arguments, learned counsel for the applicant wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicant, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2022) 10 SCC 51, wherein the Supreme Court considering the category (A) as mentioned in the paragraph no.2, bail applications of such accused against which charge-sheet has been submitted on appearance may be decided without the accused being taken in physical custody or by granting interim bail till the bail application is decided. It has been observed that at the cost of repetition, we wish to state that, in category A, one would except a better exercise of discretion on the part of the court in favour of the accused.

The application stands disposed of with the aforesaid liberty.

(Sanjay Kumar Pachori,J.)

October 16, 2025

T. Sinha