Allahabad High Court
Ram Sharan Maurya And Others vs State Of U.P. Thru. Prin. Secy. Home ... on 20 July, 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. - 4691 of 2022 Applicant :- Ram Sharan Maurya And Others Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another Counsel for Applicant :- Durgendra Kumar Tiwari Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Heard learned counsel for the applicant(s) as well as learned Additional Government Advocate, representing respondent no. 1-State, and gone through the record.
2. By way of this application under Section 482 CrPC the applicant(s) has/have prayed for quashing of order dated 25.05.2022 by means of which bailable warrant has been issued by the learned Chief Judicial Magistrate, Faizabad (now Ayodhya Ji) in Case No.632 of 2022 (State Vs. Ram Saran Maurya and others) under Sections 406, 504, 506 and 420 IPC lodged at Police Station Raunahi, District Faizabad (now Ayodhya Ji).
3. Learned counsel for the applicant(s) submits that the applicant(s) want(s) to surrender and apply for regular bail. Only prayer is that while considering the bail application of the applicant(s), 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 & Ors: SLP(Crl) No.5191 of 2021.
4. Considering the aforesaid submission, present application is disposed of with liberty to the applicant(s) to surrender before the trial Court within a period of 07 days and apply for regular bail. Trial Court is directed to consider the bail application of the applicant(s) 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 :- 20.7.2022 MVS/-