Allahabad High Court
Ajay Kumar And 4 Others vs State Of U.P. And Another on 31 July, 2023
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:153118 Court No. - 2 Case :- APPLICATION U/S 482 No. - 27386 of 2023 Applicant :- Ajay Kumar And 4 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Rajeev Chaddha,Dinesh Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Saral Srivastava,J.
1. Heard Sri Rajeev Chaddha, learned counsel for the applicants and learned A.G.A. for the State.
2. The present 482 Cr.P.C. application has been filed to quash the charge sheet No.0A-43/22 dated 26.03.2022 submitted in Case Crime No.110 of 2021, registered at P.S. Chandpur, District Fatehpur and further proceedings of Case No.8299 of 2023 (State Vs. Shobhit Shukla and others) under Section 385, 420 I.P.C. pending in the court of Additional Civil Judge (J.D.)/Judicial Magistrate-5, District Fatehpur.
3. Learned counsel for the applicants has submitted that he is not challenging the charge sheet on merit. His only submission is that the applicants would surrender before the trial Court and appropriate direction may be issued to court below to consider the bail of the applicants in accordance with law laid down by the Apex Court in the case of Satender Kumar Antil vs Central Bureau of Investigation and another, 2021 SCC Online SC 922.
4. However, considering the aforesaid prayer made by learned counsel for the applicants, it is directed that the applicants shall surrender before the concerned court below within four weeks from today, and in case they apply for bail, the bail application of the applicants shall be disposed of expeditiously by the court below in accordance with law and keeping in view the guidelines as laid down by the Apex Court in the case of Satender Kumar Antil (supra).
5. With the above observations and directions, this application under Section 482 Cr.P.C. is disposed of.
Order Date :- 31.7.2023 R.S. Tiwari