Allahabad High Court
Sanjai Kumar Jaiswal And Another vs State Of U.P. And Another on 10 February, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 482 No. - 17210 of 2010 Applicant :- Sanjai Kumar Jaiswal And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- R.K.Shahi,Vikram Singh Counsel for Opposite Party :- Govt. Advocate,Pt.Amarnath Bhargava Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the charge-sheet dated 22.09.2007 and entire proceedings of Criminal Case No. 742 of 2008 (State Vs. Purushottam and another), arising out of Case Crime No. 456 of 2007, under Sections 419, 420, 467, 468 IPC, Police Station Kotwali Padrauna, District Kushinagar, pending in the court of Chief Judicial Magistrate, Kushinagar.
After some arguments, learned counsel for the applicants has made a statement at the bar, on instructions, that he does not want to press other prayers made in the application and states that the applicants are ready to surrender before the court below and seek their bail and that their bail application be considered and disposed off in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773.
Per contra, learned AGA states that he has no objection to the aforesaid prayer made by learned counsel for the applicants for not pressing the other prayers made in the instant application.
In view of the above, in case the applicants appear/ surrender before the court below and apply for bail, their bail application be considered and disposed off in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773, after hearing the parties.
With the aforesaid observations, this application under Section 482 Cr.P.C. is finally disposed off.
Order Date :- 10.2.2023/Nadim