Babu Lal And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8944 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5063 of 2022
 

 
Applicant :- Babu Lal And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Ashid Ali,Mohammad Kashif
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Mohammad Kashif, learned counsel for the applicants, Sri Tilak Raj Singh, learned A.G.A. for the State and perused the material on record.

The present application under Section 482, Cr.P.C. has been filed by the applicants to quash the entire proceeding of Criminal Case no. 78745 of 2021 (State v. Babulal and others) arising out of Case Crime No. 134 of 2021, under Section 323, 504, 452 I.P.C., P.S. Bakshi Ka Talab, District Lucknow, pending in the court of Additional Chief Judicial Magistrate-Vth, Court No. 29, Lucknow.

Learned counsel for the applicants submits that the applicants Babu Lal S/o Sohan Lal and Sanjay Kumar @ Sanju S/o Babu Lal have not been arrested during the course of investigation.

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 :- 2.8.2022

VPS