Mohan vs State Of U.P. And Another
2023 Latest Caselaw 17983 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:142126
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 23595 of 2023
 

 
Applicant :- Mohan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Yashpal Yadav,Indra Deo Yadav
 
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 charge sheet dated 18.04.2022 and cognizance order dated 02.07.2022 as well as entire proceedings of Case No. 4287 of 2022, (State v. Mewa) arising out of Case Crime No. 120 of 2022, under Sections 323, 504, 506, 308 I.P.C., Police Station Jiyanpur, District Azamgarh.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 18.7.2023

Shiv