Shriman Narayan Agrawal vs State Of U.P. And Another
2023 Latest Caselaw 23973 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:174513
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31859 of 2023
 

 
Applicant :- Shriman Narayan Agrawal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Veerendra Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

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

2. This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the summoning order dated 28.01.2021 and the entire proceedings in Case No.43 of 2021 (Sirajuddin Vs. Shriman Narayan Agrawal) under section 138 of Negotiable Instruments Act, Police Station Maudaha, District- Hamirpur, pending in the court of Civil Judge (Junior Division) / Magistrate, First Class Maudaha, District - Hamirpur.

3. 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.

4. Learned A.G.A. has no objection to such request.

5. 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 :- 29.8.2023

A Gautam