Shri Pal Yadav vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9598 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5246 of 2022
 

 
Applicant :- Shri Pal Yadav
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Deptt. Home Affirs. Civil Secrett. Lucknow And Another
 
Counsel for Applicant :- Ganga Prasad,Maheep Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Ganga Prasad, learned counsel for the applicant, Sri Triveni Prasad, learned A.G.A. for the State and perused the material on record.

The present application under Section 482, Cr.P.C. has been filed by the applicants to quash the entire proceeding of Criminal Case No. 5130 of 2021 arising out of Case Crime No. 0429 of 2018, under Section 419, 420, 468, 471 I.P.C., Police Station Kandhai, District Pratapgarh, pending in the court of Chief Judicial Magistrate, Pratapgarh.

Learned counsel for the applicants submits that the applicant Sri Pal Yadav 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 :- 6.8.2022

VPS