Noor Alam vs State Of U.P. Thru. Prin. Secy. ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5331 of 2022
 

 
Applicant :- Noor Alam
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. And Another
 
Counsel for Applicant :- Kamlesh Singh,Manjusha Kapil,Sushil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Smt. Manjusha Kapil, learned counsel for the applicant and Sri Hari Om Singh, 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. 200 of 2021, (State Vs. Noor Alam) arising out of Case Crime No. 540 of 2020, under Sections 452 and 354 of I.P.C., Police Station- Mohammadpur Khala, District- Barabanki, pending in the Court of Additional Chief Judicial Magistrate, Court No. 12 Barabanki.

Learned counsel for the applicant submits that Noor Alam applicant has not been arrested during the course of investigation and the charge-sheet has been submitted against him.

After some arguments, learned counsel for the applicant 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 applicant, 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 :- 11.8.2022

Ishan