Sarvendra Singh @ Chawannilal And ... vs State Of U.P. Addl. Thru. Chief ...
2022 Latest Caselaw 8442 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4932 of 2022
 

 
Applicant :- Sarvendra Singh @ Chawannilal And Others
 
Opposite Party :- State Of U.P. Addl. Thru. Chief Secy. Prin. Sectt. Lko. And Another
 
Counsel for Applicant :- Siddharth Shankar Dubey,Durgesh Kumar Shukla,Samarth Saxena
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Siddharth Shankar Dubey, learned counsel for the applicants, Sri Shiv Kumar Tiwari, 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.756 of 2022 ( State Vs. Harsh @ Anupam) arising out of case crime no. 0051 of 2001 under Sections 147, 148, 323, 504, 506, 452, 427 I.P.C., Police Station- Sarojaninagar District- Lucknow, pending in the Court of Judicial Magistrate III, Lucknow.

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

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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