Janak Dulari vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 7805 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4770 of 2022
 

 
Applicant :- Janak Dulari
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Others
 
Counsel for Applicant :- Praveen Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Praveen Kumar Tripathi, learned counsel for the applicant, Sri Shiv Kumar Tiwari, 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 10.l0.2021 as well as the cognizance/ summoning order dated 19.04.2022 under section 2/3 Prevention of Damages to Public Property Act, 1984 passed by Judicial Magistrate, Lalganj Ajhara, Pratapgarh in Criminal Case No. 290 of 2022 (State Vs. Janak Dulari) arising out of case crime no. 136 of 2021, Police Station- Udaipur District- Pratapgarh, pending in the Court of Judicial Magistrate, External court , Lalganj Ajhara , Pratapgarh.

Learned counsel for the applicant submits that applicant was not been arrested during the course of investigation.

After some arguments, learned counsel for the applicant 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 :- 22.7.2022

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