Ram Nath vs State Of U.P. And Another
2023 Latest Caselaw 10109 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 11616 of 2023
 

 
Applicant :- Ram Nath
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vinod Kumar Pal,Vikash Pal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant as well as Sri V.S. Rajbhar, 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 warrants dated 12.10.2019 and 29.09.2021 passed by the Judicial Magistrate, Moth, Jhansi in Case No. 159 of 2016, State v. Ram Nath, arising out of Case Crime No. 231 of 2015, under Sections 279, 304-A I.P.C., Police Station Moth, District Jhansi.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light of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 :- 5.4.2023

SKT/-