Harshit Singh And Others vs State Of U.P. Thru. Prin, Secy. ...
2022 Latest Caselaw 6413 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4318 of 2022
 

 
Applicant :- Harshit Singh And Others
 
Opposite Party :- State Of U.P. Thru. Prin, Secy. Home Civil Secrtt. Lko And Another
 
Counsel for Applicant :- Rajesh Kumar Singh,Jeya Rai
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Rajesh Kumar Singh,learned counsel for the applicants, Sri Vijai Prakash, learned A.G.A. for the State and perused the material on record.

The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the Charge-sheet dated 18.10.2022 under Sections 323, 504, 506, 308, 325 I.P.C. arising out of F.I.R. dated 10.12.2022, P.S. Karaundi Kala, District Sultanpur as well as orders dated 23.03.2022 and 04.06.2022.

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 applicant, 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, Siddhart 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

aks