Sanjay Kumar Agrahari vs State Of U.P. Thru. Secy. Home ...
2022 Latest Caselaw 8007 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4822 of 2022
 

 
Applicant :- Sanjay Kumar Agrahari
 
Opposite Party :- State Of U.P. Thru. Secy. Home Vidhan Sabha Marg And Another
 
Counsel for Applicant :- Sunil Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Sunil Kumar Singh learned counsel for the applicant 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 12.9.2022 in Criminal Case No. 18372 of 2019 (State Vs. Sanjay Kumar Agrahari) as well as cognizance/summoning order dated 22.4.2019 arising out of Case Crime No. 0090 of 2018 under Section 406, 504, 506 IPC, Police Station-Gazipur, District- Lucknow pending in the Court of Special Judge/Chief Judicial Magistrate (Custom), Lucknow

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