Vikram Patel @ Satyam vs State Of U.P Thru. Prin. Secy. Home ...
2022 Latest Caselaw 8594 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4966 of 2022
 

 
Applicant :- Vikram Patel @ Satyam
 
Opposite Party :- State Of U.P Thru. Prin. Secy. Home Deptt. Lko And Another
 
Counsel for Applicant :- Abdul Samad,Sonu Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Sonu Gupta, learned counsel for the applicant and Sri Hari Shankar Bajpai, 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 proceedings of Criminal Case No. 6510 of 2022, (State Vs. Vikram Patel @ Satyam) arising out of Case Crime No. 0330 of 2020, under Sections 406, 420, 323, 506 of I.P.C., Police Station- Mill Area, District- Raebareli, pending in the Court of Judicial Magistrate, Chief Judicial Magistrate, Raebareli.

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

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 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 :- 29.7.2022

Ishan