Allahabad High Court
Mahendra Singh And 3 Others vs State Of U.P. And Another on 1 July, 2024
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:106313 Court No. - 78 Case :- APPLICATION U/S 482 No. - 20756 of 2024 Applicant :- Mahendra Singh And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Pankaj Sharma,Prashant Sharma Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Sri Pankaj Sharma, learned counsel for the applicants and learned A.G.A. for the State and perused the material on record.
The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the entire proceedings of Criminal Case No. 442 of 2024, (State Vs. Mahendra Singh and others) arising out of Case Crime No.224 of 2023, under Sections 323, 354, 504, 427 of I.P.C., Police Station- Amroha Dehat, District- Amroha, as well as cognizance/summoning order dated 06.08.2023, pending in the Court of Chief Judicial Magistrate, Amroha.
Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the offence is punishable up to 7 years imprisonment.
After some arguments, learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.
In case bail application is filed by the learned counsel for the applicants, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.
The application stands disposed of with the aforesaid liberty.
Order Date :- 1.7.2024 Akram