Allahabad High Court
Vinod Kumar Chaturvedi And 4 Others vs State Of U.P. And Another on 10 June, 2022
Author: Ashutosh Srivastava
Bench: Ashutosh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 49 Case :- APPLICATION U/S 482 No. - 14794 of 2022 Applicant :- Vinod Kumar Chaturvedi And 4 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Jai Shanker Audichya,Jayati Dave Counsel for Opposite Party :- G.A. Hon'ble Ashutosh Srivastava,J.
Heard learned counsel for the applicants and learned A.G.A. for the State.
The present application U/S 482 Cr.P.C. has been filed with a prayer to quash the impugned order dated 27.6.2019, summoning order dated 22.1.2015 as well as entire proceeding of Complaint Case No. 949 of 2014 (Bhullan vs. Vinod Kumar and others), under Sections 406, 504, 506 I.P.C., P.S. Kamalganj, District Farrukhabad.
After arguing at some length, learned counsel for the applicants further submits that liberty may be given to the applicants to file bail application before the learned Court below and the same may be decided in view of the law laid down by Hon'ble Supreme Court in order dated 7.10.2021 passed in petition for Special Leave to Appeal (Cri.) No. 5191 of 2021 "Satender Kumar Antil vs. Central Bureau of Investigation and another".
Learned A.G.A. has no objection to the prayer made by learned counsel for the applicants.
As prayed by the learned counsel for the applicants, it is provided that in the case the applicants appear before the trial court and move bail application within three weeks from today, the same shall be decided within a period of ten days thereafter, in view of the law laid down in the case of Satendar Kumar Antil (supra).
Accordingly, the application is disposed of.
Order Date :- 10.6.2022 Vandana