Chandan Arya vs State Of U.P. And Another
2023 Latest Caselaw 19021 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149953
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 25621 of 2023
 

 
Applicant :- Chandan Arya
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anil Babu
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

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

This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the Charge sheet No. 207 of 2022, dated 09.09.2022, as well as entire proceeding of Criminal Case No. 5608 of 2023 (State vs. Chandan Arya), arising out of Case Crime No. 0250 of 2022, under Sections 420, 506 IPC, Police Station Kotwali Bareilly, District Bareilly pending in the court of Chief Judicial Magistrate, Bareilly.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicants 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 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 :- 25.7.2023

v.k.updh.