Faiyyaz Ali vs State Of U.P. Thru Addl Chief Secy ...
2022 Latest Caselaw 8485 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4934 of 2022
 

 
Applicant :- Faiyyaz Ali
 
Opposite Party :- State Of U.P. Thru Addl Chief Secy Home Civil Sectt Lko And Another
 
Counsel for Applicant :- Ashok Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Ashok Kumar Shukla, learned counsel for the applicant and Sri Vijay Prakash Dwivedi, 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 Criminal Case No. 5878 of 2019 (State Vs. Sahid and others) arising out of Case Crime No. 153 of 2018, under Sections 308, 341, 506 of I.P.C., registered at Police Station- Huzoorpur, District- Bahraich, pending in the Court of Ist Judicial Magistrate, Bahraich.

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

After some arguments, learned counsel for the applicant 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 applicant, 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

Ishan