Daya Shankar Mishra And Others vs State Of U.P. Thru Prin.Secy. Home ...
2022 Latest Caselaw 6385 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4328 of 2022
 

 
Applicant :- Daya Shankar Mishra And Others
 
Opposite Party :- State Of U.P. Thru Prin.Secy. Home Lucknow And Anr.
 
Counsel for Applicant :- Prashant Shukla,Yadav V.K.
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Prashant Shukla, learned counsel for the applicants, Shri Akhilesh Kumar Vyas, 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 Charge Sheet dated 8.1.2019 as well as summoning order 18.2.2019 passed by Chief Judicial Magistrate, Pratapgarh bearing case No. 258 of 2019 (State Vs. Daya Shankar Mishra and others) arising out of Case Crime No. 158 of 2018, under Sections 147, 452, 323, 504, 506, 448, 324, Indian Penal Code, Police Station Kandhai, District Pratapgarh.

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 :- 8.7.2022

T. Sinha