Piyush Gupta And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 6285 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4298 of 2022
 

 
Applicant :- Piyush Gupta And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Others
 
Counsel for Applicant :- Mohd. Ateeq Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Mohd. Ateeq Khan, learned counsel for the applicants, Shri Shiv Kumar Mishra, 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 proceedings of Criminal Case No. 9316 of 2020 arising out of Case Crime No. 74 of 2019, under Section 354-A, Indian Penal Code, Police Station Mahila Thana, District Lucknow as well as cognizance order dated 2.1.2020 passed by Civil Judge (Junior Division), Court No. 50/F.T.C., Lucknow.

Learned counsel for the applicants submits that in the present case during investigation applicants have not been arrested and cognizance order has also been passed.

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 :- 7.7.2022

T. Sinha