Santosh Kumar And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 9763 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 5267 of 2022
 

 
Applicant :- Santosh Kumar And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Jayveer Rajput
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Jayveer Rajput, learned counsel for the applicants, Sri Manoj Kumar 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 applicants to quash the entire proceeding of Criminal Case No.1925 of 2022 (State Vs. Mahaveer) arising out of Case Crime No.96 of 2021, under Section 419, 420 I.P.C., Police Station - Barasagwar, District - Unnao, pending in the court of Additional Chief Judicial Magistrate, Court No.01, Unnao.

Learned counsel for the applicants submits that the applicants Santosh Kumar, Mahaveer and Bal Krishna have not been arrested during the course of investigation and the charge sheet has been submitted against them.

After some arguments, learned counsel for the applicants 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 applicants, 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 :- 8.8.2022

Saurabh