Smt. Manju Jaiswal vs State Of U.P. Thru. Prin. Secrety. ...
2022 Latest Caselaw 9599 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5244 of 2022
 

 
Applicant :- Smt. Manju Jaiswal
 
Opposite Party :- State Of U.P. Thru. Prin. Secrety. Home Dept. Civil Secrett. Lucknow And Another
 
Counsel for Applicant :- Chandra Shekhar Singh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Chandra Shekhar Yadav, learned counsel for the applicant and Sri Tilak Raj Singh, 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 applicant to quash the entire proceeding of Criminal Case No. 76224 of 2019, (State v. Ram Sewak Jaiswal and others) arising out of Case Crime No. 614 of 2018, under Section 406 I.P.C., Police Station Bakshi Ka Talab, District Lucknow, pending in the court of Additional Chief Judicial Magistrate Vth, Lucknow.

Learned counsel for the applicant submits that the applicant Smt. Manju Jaiswal 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