Siddhartha Maurya vs State Of U.P. Thru. Prin. Secrety. ...
2022 Latest Caselaw 9438 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5199 of 2022
 

 
Applicant :- Siddhartha Maurya
 
Opposite Party :- State Of U.P. Thru. Prin. Secrety. Home Civil Secrett. Lucknow And Another
 
Counsel for Applicant :- Vinod Kumar Maurya,Geeta Shakya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Vinod Kumar Maurya, learned counsel for applicant, Sri Manoj 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 entire proceeding of Criminal Case No. 1392 of 2020 (State vs. Siddharth Maurya) arising out of Case Crime No. 156 of 2020, under Section 66 of I.T. (Amendment) Act 2008 and Section 506 I.P.C., Police Station - Tarapganj, District - Gonda, pending in the court of Judicial Magistrate IInd, Gonda.

Learned counsel for the applicant submits that the applicant Siddhartha Maurya 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 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 :- 5.8.2022

Md Faisal