Mulayam Singh @ Nitin Pratap Singh vs State Of U.P. And Another
2023 Latest Caselaw 10360 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 11995 of 2023
 

 
Applicant :- Mulayam Singh @ Nitin Pratap Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Phool Singh Yadav,Vaibhav Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant as well as Sri Rupak Chaubey, 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 charge-sheet no. 17 of 2019 dated 14.2.2019 submitted in Case Crime No. 236 of 2017, under Sections 204 I.P.C. and 3/4 Essential Commodities Act, Police Station Hathgaon, District Fatehpur as well as the cognizance/ summoning order dated 12.04.2019 and the non-bailable warrant dated 12/16.08.2022 passed by the Additional Chief Judicial Magistrate, Court No. 1, Fatehpur in 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light of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 :- 7.4.2023

SKT/-