Pawan Sharma vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9441 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5170 of 2022
 

 
Applicant :- Pawan Sharma
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Govt. Of U.P. Civil Sectt .Lko. And Others
 
Counsel for Applicant :- Navita Sharma,Maneesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Maneesh Kumar Singh, learned counsel for the applicant and Sri Akhilesh Kumar Vyas, 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 impugned charge-sheet as well as summoning order dated 24.12.2021 arising out Case Crime No. 223 of 2021, under Sections 406, 420 of I.P.C., Police Station- Hazratganj, District- Lucknow, pending in the Court of Chief Judicial Magistrate, Lucknow.

Learned counsel for the applicants submits that Pawan Sharma applicant has not been arrested during the course of investigation.

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 :- 5.8.2022

Ishan