Girija Shankar vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9574 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5224 of 2022
 

 
Applicant :- Girija Shankar
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Shameem Jahan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Ms. Shameem Jahan, learned counsel for the applicant and Sri Diwakar Singh, learned A.G.A. for the State and perused the material on record.

The instant application under Section 482, Cr.P.C. has been filed by the applicant to quash the Criminal Case No. 4295 of 2022 (State v. Girija Shankar) arising out of Case Crime No. 0111 of 2019, under Section 323, 354, 504, 506 I.P.C., Police Station Piperpur, District Amethi, pending before the court of Additional Chief Judicial Magistrate, Room No. 38, Sultanpur.

Learned counsel for the applicant submits that the applicant Girija Shankar has not been arrested during the course of investigation and charge sheet has been submitted against him.

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 :- 6.8.2022

VPS