Arvind Pal Singh vs State Of U.P. Thru. Its Prin. Secy. ...
2022 Latest Caselaw 6614 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4400 of 2022
 

 
Applicant :- Arvind Pal Singh
 
Opposite Party :- State Of U.P. Thru. Its Prin. Secy. Home, Lko. And Another
 
Counsel for Applicant :- Rahul Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Rahul Mishra, learned counsel for the applicant, Sri Vijai Prakash Dwivedi, 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 16.11.2019 as well as summoning order dated 13.01.2022 arising out of case crime no. 0691 of 2019 under section 406, 420 I.P.C. P.S. Lambhuva, District Sultanpur, pending in the Court of Chief Judicial Magistrate, Sultanpur.

Learned counsel for the applicant submits that the applicant was not arrested during investigation but he 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, 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 :- 12.7.2022

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