Triloki Verma And 3 Others vs State Of U.P. Thru. Its Prin. Secy. Home ...
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Allahabad High Court

Triloki Verma And 3 Others vs State Of U.P. Thru. Its Prin. Secy. Home ... on 15 September, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:55967
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 7581 of 2025   
 
   Triloki Verma And 3 Others    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Its Prin. Secy. Home U.P. Lko. And 2 Others    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Satyam Tiwari   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 14
 
   
 
 HON'BLE SHREE PRAKASH SINGH, J.     

1. Heard learned counsel for the applicants and learned A.G.A. for the State as well as perused the record.

2. Instant application has been filed with prayer to set aside the order dated 13.12.2024 of Bailable [email protected] and subsequent order passed by the Learned Civil Judge(SD)-I/Court of A.C.J.M, Sultanpur in Crl. Case No. 391 of 2024 arising out of case crime no. 313 of 2023 u/s 504, 506, 323 and 427 of IPC P.S. Jaisinghpur District- Sultanpur pending before the court of Learned Civil Judge(SD)-I/Court of A.C.J.M., Sultanpur and further more to set aside the further proceedings of Crl. Case No. 391 of 2024.

3. Learned counsel for the applicants submits that the applicants are innocent and they have falsely been implicated in the present case with false and frivolous allegations. He further added that the applicants were not involved in committing the alleged offence as has been mentioned in the first information report.

4. 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 51.5. Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.

6. 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).

7. The application is disposed off accordingly.

(Shree Prakash Singh,J.)

September 15, 2025

Mayank