Naseem vs State Of U.P. Thru. Prin. Secy Home ...
2022 Latest Caselaw 8149 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4884 of 2022
 

 
Applicant :- Naseem
 
Opposite Party :- State Of U.P. Thru. Prin. Secy Home And Another
 
Counsel for Applicant :- Brijesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Brijesh 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 entire proceeding of Case No. 1149 of 2020 (State Vs. Mohd Chand and others) arising out of Case Crime no. 164 of 2019 under Sections 147, 148, 452, 323, 324, 504, 506, 308 I.P.C.,Police Station- Mawai District- Faizabad, pending in the Court of Judicial Magistrate, II, Faizabad.

Learned counsel for the applicant submits that applicant was not 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 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 :- 26.7.2022

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