Mohd. Iqbal And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 7713 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4703 of 2022
 

 
Applicant :- Mohd. Iqbal And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Bhola Singh Patel,Beant Singh,Pravin Kumar Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Bhola Singh Patel, learned counsel for the applicants and Sri Vivek Gupta, 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 along-with entire proceedings of the Case No. 26835 of 2022, arising out of Case Crime No. 534 of 2014, under Sections 332, 353, 506 of I.P.C., Police Station- Gudamba, District- Lucknow, pending in the Court of Judicial Magistrate-II, Lucknow.

Learned counsel for the applicants submits that applicants have not been arrested during the course of 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 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 :- 21.7.2022

Ishan