Pradeep And 2 Others vs State Of U.P. Thru Prin Secy Deptt ...
2022 Latest Caselaw 7802 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4778 of 2022
 

 
Applicant :- Pradeep And 2 Others
 
Opposite Party :- State Of U.P. Thru Prin Secy Deptt Of Home Govt Of U.P. Civil Sectt Lko And Another
 
Counsel for Applicant :- Rishabh Tripathi,Pankaj Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Pankaj Kumar, learned counsel for the applicants Sri Trilok Raj Singh, and 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 30.09.2018 under Section 452, 323, 504 I.P.C. as well as cognizance / summoning order dated 09.04.22019 in Criminal Case No. 6441 of 2019 ( State of U.P. Vs. Babu and others) passed by Additional Chief Judicial Magistrate, II, Sitapur, pending in the Additional Chief Judicial Magistrate, II, Sitapur.

Learned counsel for the applicants submits that applicants were 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 :- 22.7.2022

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