Kamal Rawat And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8440 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4958 of 2022
 

 
Applicant :- Kamal Rawat And Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko And Another
 
Counsel for Applicant :- Gauri Suwan Pandey,Ajay Kumar Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Gauri Suwan Pandey, learned counsel for the applicants,Sri Tilak Raj Singh, 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 Criminal Case No. 30539 of 2020 ( State Vs. Kamal Rawat and others) arising out of case crime no. 471 of 2019, under Sections 279, 337, 427, 504, 506, 294, 341, 354(G) and 354 (Gha) I.P.C. Police Station- Hasanganj District- Luckow, pending in the Court of Judicial Magistrate, II, Lucknow.

Learned counsel for the applicants submits that applicants have not been arrested during the course of investigation and charge-sheet has been filed.

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 :- 28.7.2022

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