Sanjay Pal And Ors. vs State Of U.P. And Anr.
2022 Latest Caselaw 6622 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 2760 of 2020
 

 
Applicant :- Sanjay Pal And Ors.
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Vinod Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Vinod Kumar Tiwari, learned counsel for the applicants, Shri Diwakar Singh, 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 No. 01 of 2019 dated 19.12.2019 as well as summoning order dated 9.10.2020 passed by Additional Chief Judicial Magistrate III, Court No. 19, Sultanpur in Criminal Case No. 473 of 2020 (State Vs. Sanjay Pal and others) arising out of case crime No. 339 of 2019, under Sections 147, 452, 323, 504, 506, Indian Penal Code, Police Station Baldirai, District Sultanpur.

Learned counsel for the applicants submits that the applicants have not been arrested during investigation.

After some arguments, 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, 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

T. Sinha