Allahabad High Court
Vikas Verma And Another vs State Of U.P. Thru. Secy. Home Deptt. And ... on 6 September, 2022
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- APPLICATION U/S 482 No. - 6082 of 2022 Applicant :- Vikas Verma And Another Opposite Party :- State Of U.P. Thru. Secy. Home Deptt. And Another Counsel for Applicant :- Anand Kumar Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Heard learned counsel for the petitioners and the learned AGA and perused the record.
2. Present petition under Section 482 Cr.P.C. has been filed seeking quashing of charge sheet no.173 of 2022, dated 7.4.2022 as well as the summoning order dated 6.7.2022 and the entire proceedings of Case No.4078 of 2022, State Vs. Aman Verma and another, arising out of Case Crime No.649 of 2021, under Sections 420, 371 and 468 IPC, Police Station Hargaon, District Sitapur, pending in the court of Additional Chief Judicial Magistrate, Court no.11, Barabanki.
3. Learned counsel for the petitioners submits that the petitioners want to surrender before the trial court and apply for regular bail. Only prayer is that while considering the bail application of the petitioners, trial Court should take into consideration order dated 07.10.2021 read with judgment dated 11.07.2022 of the Supreme Court rendered in the case of Satender Kumar Antil vs Central Bureau of Investigation and others: SLP(Crl) No.5191 of 2021.
4. Considering the aforesaid submission, present petition is disposed of with liberty to the petitioners to surrender before the trial Court within a period of seven days and apply for regular bail. Trial Court is directed to consider the bail application of the petitioners in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra).
Order Date :- 6.9.2022 Rao/-