Gulam Mohammad Alias Gulam And 3 ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 8444 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4953 of 2022
 

 
Applicant :- Gulam Mohammad Alias Gulam And 3 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another
 
Counsel for Applicant :- Manoj Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Manoj Kumar Singh, learned counsel for the applicants, Sri Manoj 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 Case No.200 of 2016 (State Vs. Gulam and others) arising out of case crime no.181 of 2015 under Section 147, 148, 452, 323, 504, 506 I.P.C. Police Station- Dargah Shareef District- Bahraich, pending in the Court of Additional Chief Judicial Magistrate, Bahraich.

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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