Vijay Ram vs State Of U.P. Thru. Secy. Home ...
2022 Latest Caselaw 9316 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5149 of 2022
 

 
Applicant :- Vijay Ram
 
Opposite Party :- State Of U.P. Thru. Secy. Home Civil Secret. Lucknow And Another
 
Counsel for Applicant :- Narendra Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Dharmendra Kumar Gupta, Advocate holding brief of Sri Narendra Gupta, learned counsel for applicant, Sri Diwakar Singh, learned AGA for the State and perused the material on record.

The present application under Section 482, Cr.P.C. has been filed by the applicant to quash the summoning order dated 3.10.2018 passed by Additional Chief Judicial Magistrate-I, in Criminal Case No. 7422 of 2018 (State vs. Vijay Ram), arising out of Case Crime No. 37 of 2018, under Sections 323, 504, 324, 308 I.P.C., Police Station - Sadarpur, District - Sitapur, pending in the court of Additional Chief Judicial Magistrate-I, Sitapur.

Learned counsel for the applicant submits that the applicant Vijay Ram has not been arrested during the course of investigation.

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 :- 4.8.2022

Md Faisal