Mursalim vs State Of U.P. And Another
2023 Latest Caselaw 17305 ALL

Citation : 2023 Latest Caselaw 17305 ALL
Judgement Date : 13 July, 2023

Allahabad High Court

Mursalim vs State Of U.P. And Another on 13 July, 2023

Bench: Gajendra Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:138693
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 24672 of 2023
 

 
Applicant :- Mursalim
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Satish Sharma,Shashank Pathak
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

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

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the N.B.W. order dated 27.11.2015 as well as entire proceedings of S.T. No. 693 of 2014, (State v. Viplav Mandal and others) arising out of Case Crime No. 279 of 2014, under Sections 41, 411, 413, 414 I.P.C., Police Station G.R.P., District Allahabad.

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.

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

In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 13.7.2023

Shiv