Jagdish Prasad Jaishwal vs State Of U.P. Thru Prin Secy Home ...
2022 Latest Caselaw 8595 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- APPLICATION U/S 482 No. - 4964 of 2022
 

 
Applicant :- Jagdish Prasad Jaishwal
 
Opposite Party :- State Of U.P. Thru Prin Secy Home U.P. Civil Sectt Lko And Another
 
Counsel for Applicant :- Arvind Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Arvind Kumar, learned counsel for the applicants 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. 1070 of 2015, (State Vs. Awadhram) arising out of Case Crime No. 44 of 2004, under Sections 419, 420, 468 of I.P.C., Police Station- Masauli, District- Barabanki, pending in the Court of Additional Chief Judicial Magistrate, Court No. 16, Barabnaki.

Learned counsel for the applicant submits that applicant Jagdish Prasad Jaishwal has not been arrested during the course of investigation and charge-sheet has been submitted 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 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 :- 29.7.2022

Ishan