Jaiveer Singh vs State Of U.P.And Another
2022 Latest Caselaw 15934 ALL

Citation : 2022 Latest Caselaw 15934 ALL
Judgement Date : 3 November, 2022

Allahabad High Court

Jaiveer Singh vs State Of U.P.And Another on 3 November, 2022

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 16579 of 2022
 

 
Applicant :- Jaiveer Singh
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Ram Prakash Patel
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant as well as learned A.G.A. for the State- opposite party and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant challenging the non-bailable warrant dated 25.08.2018 and summoning order dated 19.09.2017 passed by the Additional Chief Judicial Magistrate, Court No. 3, Rampur in Complaint Case No. 554 of 2016 (Prem Shanker v. Jaiveer Sngh), under Section 406 I.P.C., Police Station Patwai, District Rampur as well as entire proceedings of the said case.

After arguing the matter at some length, learned counsel for the applicant submits that he wants to withdraw this application with liberty to the applicant to file his bail application before the court of competent jurisdiction.

Learned A.G.A. has no objection to such request.

In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil v. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021, decided on 07.10.2021.

Order Date :- 3.11.2022

SKT/-