Waseem Ahmad vs State Of U.P. And Another
2023 Latest Caselaw 21254 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:160923
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 14771 of 2020
 

 
Applicant :- Waseem Ahmad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ajay Pandey
 
Counsel for Opposite Party :- G.A.,Pramod Kumar Srivastava
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the charge sheet dated 08.06.2020 as well as the entire proceedings of Criminal Case No.81 of 2020, arising out of Case Crime No.116 of 2020, under Sections 323, 504, 506 IPC and Section 3(2)5ka and 3(1)dha of SC/ST Act, Police Station Kokhraj, District Kaushambi, pending in the court of Additional District Judge/Special Judge (SC/ST Act), Kaushambi.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicants 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 with liberty to the applicants to appear before court concerned 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.

Order Date :- 8.8.2023

Sanjeet