Maya Prakash And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 7964 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4787 of 2022
 

 
Applicant :- Maya Prakash And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Govt Of U.P. Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Sandhya Devi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Sandhya Devi, learned counsel for the applicants, Shri Hari Shankar Bajpai, 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 entire proceedings of criminal case No. 1166 of 2019 (State Vs. Maya Prakash and others) arising out of Case Crime No. 0481 of 2017, under Sections 452, 324, 323, 504, Indian Penal Code, Police Station Shahabad, District Hardoi, pending before the Additional Chief Judicial Magistrate-II, Hardoi.

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

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 :- 25.7.2022

T. Sinha