Ankit Kumar @ Ankit Raidas And ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 6287 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4282 of 2022
 

 
Applicant :- Ankit Kumar @ Ankit Raidas And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Shrayansh Verma,Uma Kant
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Shrayansh Verma, learned counsel for the applicants, Shri Vijay Prakash Dwivedi, 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 Case No. 1119 of 2021 (State Vs. Ankit Kumar) as well as charge sheet No. 363 of 2020 dated 12.9.2020 including summoning order dated 25.3.2021 passed by First Additional Chief Judicial Magistrate,Lakhimpur Kheri arising out of Case Crime No. 0377 of 2020, under Sections 452, 324, 323, 504, 506, Indian Penal Code, Police Station Bheera, District Lakhimpur Kheri.

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