Jabar Singh vs State Of U.P. And Another
2023 Latest Caselaw 20770 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:156379
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 28223 of 2023
 

 
Applicant :- Jabar Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohammad Yaseen,Brijesh Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, 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 with the prayer to quash/ stay the non bailable warrant dated 10.05.2023 as well as entire proceedings of Case No. 1065 of 2014, (State v. Jabar Singh and others) arising out of Case Crime No. 449 of 2013, under Sections 308, 323, 504 I.P.C., Police Station Mau Aima, District Prayagraj.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicant to file 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned within a period of four weeks and file appropriate application for bail, which shall be decided 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.

For a period of four weeks, non bailable warrant issued against the applicant shall be kept in abeyance.

Order Date :- 4.8.2023

Shiv