Smt.Shabana Khatoon vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9575 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5215 of 2022
 

 
Applicant :- Smt.Shabana Khatoon
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Rajendra Nath
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Rajendra Nath, learned counsel for the applicant and Sri Diwakar Singh, 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 entire proceedings of Criminal Case No. 2567 of 2018, (State Vs. Smt. Shabana Khatoon) arising out of Case Crime No. 108 of 2017, under Sections 353, 506 of I.P.C., Police Station- Baskhari, District- Ambedkar Nagar, pending in the Court of Chief Judicial Magistrate, Ambedkar Nagar.

Learned counsel for the applicants submits that Smt.Shabana Khatoon applicant has not been arrested during the course of investigation and the charge sheet has been submitted against her.

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 :- 6.8.2022

Ishan