Rakesh Kumar vs State Of U.P. And Another
2023 Latest Caselaw 18429 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144634
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 25934 of 2023
 

 
Applicant :- Rakesh Kumar
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Amit Kumar Shukla
 
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 09.11.2021 as well as entire proceedings of Case No. 1716 of 2022, arising out of Case Crime No. 549 of 2021, under Section 406 I.P.C., Police Station Baradari, District Bareilly.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 20.7.2023

Shiv