Jogendar @ Makhodar Nishad vs State Of U.P. And Another
2023 Latest Caselaw 18635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:145703
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26086 of 2023
 

 
Applicant :- Jogendar @ Makhodar Nishad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anita Singh,Sudha Singh
 
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 30.11.2019 and impugned order dated 31.05.2023, cognizance and summoning order dated 23.02.2020 and non bailable warrant dated 23.01.2023 as well as entire proceedings of S.S.T. No. 60 of 2020 arising out of Case Crime No. 173 of 2019, under Sections 67A, Information Technology (Amendment) Act, 2008, Police Station Jafarabad, 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 21.7.2023

Shiv