Ram Prasad Vishwakarma vs State Of U.P. And Another
2023 Latest Caselaw 17793 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:141041
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 24834 of 2023
 

 
Applicant :- Ram Prasad Vishwakarma
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anurag Kumar
 
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 entire proceedings of Complaint Case No. 225 of 2017, under Sections 419, 420, 406 I.P.C. and Section 138 of Negotiable Instruments Act, Police Station- Mungra Badshahpur, District- Jaunpur.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 17.7.2023

Shiv