Shakil @ Shakib And Another vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 7968 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4799 of 2022
 

 
Applicant :- Shakil @ Shakib And Another
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another
 
Counsel for Applicant :- Ram Asarey Verma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Ram Asarey Verma, learned counsel for the applicants, Shri Anurag Shukla, 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. 2029 of 2022 arising out of Case Crime No. 268 of 2021 (State Vs. Shakil @ Shakib and others) under Section 147, 148, 149, 323, 324, 336, 504, 506, Indian Penal Code and Section 7 Criminal Law Amendment Act, Police Station Phoolbehad, District Lakhimpur as well as charge sheet No. 338 of 2021 dated 14.9.2021 including summoning order dated 31.5.2022 passed by Judicial Magistrate, Lakhimpur Kheri.

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