Shaitan Singh vs State Of U.P. And Another
2023 Latest Caselaw 22427 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:167171
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 30220 of 2023
 

 
Applicant :- Shaitan Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Saroj Kumar Tiwari
 
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 entire criminal proceeding of Case No. 276 of 2021 (State vs. Saitan Singh), arising out of Case Crime No. 145 of 2020, under Sections 447, 420, 465, 468, 471 IPC, Police Station Dado, District Aligarh and charge sheet dated 13.08.2020 as well as cognizance order dated 05.02.2021, pending in the court of Additional Chief Judicial Magistrate-II, Aligarh.

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, 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 :- 18.8.2023

v.k.updh.