Ajeet vs State Of U.P. And Another
2023 Latest Caselaw 21256 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:159969
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 27716 of 2023
 

 
Applicant :- Ajeet
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Brijesh Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
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 summoning order dated 01.04.2023, passed in Criminal Case No. 56564 of 2022 (Vipati Ram vs. Ajeet), under Sections 406, 323, 504, 506 IPC, P.S. Kagroul, District Agra, pending in the Court of Judicial Magistrate/Civil Judge (Junior Division)/Fast Track Court, Agra, District Agra.

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 applicant to appear before court concerned and file appropriate application for bail within a period of three weeks, 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 there weeks, no coercive action shall be taken against the applicant.

Order Date :- 8.8.2023

v.k.updh.