Ramesh Kumar vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8006 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4828 of 2022
 

 
Applicant :- Ramesh Kumar
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Gulam Rabbani
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Gulam Rabbani learned counsel for the applicant, Sri Shiv Kumar Mishra, 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 entire proceedings of Criminal Case No. 793 of 2021 (State Vs. Ramesh Kumar and others) as well as cognizance/summoning order dated 7.9.2021 passed by the Civil Judge (JD) FTC/Judicial Magistrate, Faizabad arising out of Case No. 48 of 2021 under Sections 420 IPC, Police Station- Ram Janm Bhoomi, District Faizabad (Now Ayodhyay).

Learned counsel for the applicant submits that applicant has 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 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 :- 25.7.2022

Manish Tripathi