Suprit Jain And Another vs State Of Up Thru. Prin. Secy. Home ...
2022 Latest Caselaw 8172 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4876 of 2022
 

 
Applicant :- Suprit Jain And Another
 
Opposite Party :- State Of Up Thru. Prin. Secy. Home Civil Secrtt. Lko And Another
 
Counsel for Applicant :- Durgendra Kumar Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Anupan Bajpai, Advocate, holding brief of Sri Durgendra Kumar Tiwari, learned counsel for the applicants 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. 353 of 2021( State Vs. Suprit Jain and others) arising out of case crime no. 277 of 2020 under Sections 406, 420, 504, 506, Police Station- Naka Hindola, District- Lucknow, pending in the Court of Additional Chief Judicial Magistrate, VIII, Lucknow.

Learned counsel for the applicants submits that applicants have 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 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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