Kamal Singh And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 10498 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5406 of 2022
 

 
Applicant :- Kamal Singh And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home, Lko. And Another
 
Counsel for Applicant :- Ajai Pratap Singh Chauhan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Ajai Pratap Singh Chauhan, learned counsel for the applicants and Sri Anurag Shukla, 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. 16588 of 2021, (State Vs. Kamal Singh another) arising out of Case Crime No. 593 of 2020, under Sections 452, 323, 504, 506 of I.P.C., Police Station- Atarauli, District- Hardoi, pending in the Court of Civil Judge (Senior Division)/F.T.C., Hardoi.

Learned counsel for the applicants submits that Kamal Singh and Pappu @ Shravan Kumar Singh applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them.

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 :- 17.8.2022

Ishan