Anil Kumar vs State Of U.P. And Another
2022 Latest Caselaw 16428 ALL

Citation : 2022 Latest Caselaw 16428 ALL
Judgement Date : 9 November, 2022

Allahabad High Court

Anil Kumar vs State Of U.P. And Another on 9 November, 2022

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 21539 of 2022
 

 
Applicant :- Anil Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Abdul Saleem Ahamad
 
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 impugned summoning order dated 29.04.2017 as well as the order dated 31.05.2022 issuing non- bailable warrant passed by the Civil Judge (Senior Division), F.T.C., Chandauli in Complaint Case No. 1097 of 2016 (Savitri v. Anil Kumar), under Sections 323, 504, 506, 498A I.P.C. and 3/4 Dowry Prohibition Act, Police Station Balua, District Chandauli.

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 the 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light of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 :- 9.11.2022

SKT/-