Devdutt Chaturvedi vs State Of U.P. And Another
2022 Latest Caselaw 21887 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 39039 of 2022
 

 
Applicant :- Devdutt Chaturvedi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ashok Kumar Upadhyay
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant as well as Sri Roopak Chaubey, learned A.G.A. for the State- opposite party and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Complaint Case No. 1180 of 2021, Reader, Court of Additional District Judge, Court No. 3, Mathura v. Devdutt Chaturvedi, under Section 193 I.P.C., Police Station Kotwali, District Mathura pending in the Court of the Chief Judicial Magistrate, Mathura as well as the summoning order dated 14.07.2021, bailable warrants dated 07.06.2022 and 12.06.2002 and non-bailable warrant dated 17.08.2022 passed in the said case.

After arguing the matter at some length, learned counsel for the applicant submits that he wants to withdraw this application with liberty to the applicant to file his bail application before the court of competent jurisdiction.

Learned A.G.A. has no objection to such request.

In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil v. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021, decided on 07.10.2021.

Order Date :- 19.12.2022

SKT/-