Suraj Kanojiya vs State Of U.P. And Another
2023 Latest Caselaw 36509 ALL

Allahabad High Court

Suraj Kanojiya vs State Of U.P. And Another on 22 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:242555
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 45890 of 2023
 

 
Applicant :- Suraj Kanojiya
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pavan Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.
 

1. Heard learned counsel for the applicant, learned A.G.A. for the State- opposite party 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 NBW dated 08.07.2014 as well as order dated 02.06.2015 as well as entire proceedings of Complaint Case No. 848 of 2013 (Savita v. Suraj), under Sections 494 I.P.C., Police Station Manda, District Allahabad, pending in the court of ACJM, Court No.4, Allahabad and further prayer to stay the further proceedings of the aforesaid case has been made.

3. 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.

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

5. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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.

Order Date :- 22.12.2023

Shiv