Aman Kumar Singh vs State Of U.P.
2023 Latest Caselaw 19228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:148796
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 23730 of 2023
 

 
Applicant :- Aman Kumar Singh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Akhilesh K. Dwivedi
 
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 applicant with the prayer to quash the charge-sheet No.229 of 2016 dated 09.07.2016, under Sections 147, 341, 186, 188, 336, 353, 427 IPC and 7 of Criminal Law Amendment Act and Section 8(B) N.H. Act including the summoning order dated 06.04.2019 arising out of FIR dated 02.01.2016 registered as Case Crime No.03 of 2016, under Sections 147, 341, 186, 188, 336, 436, 353, 427 IPC and 7 Criminal Law Amendment Act, Section 2/3 of Prevention of Damages to Public Property Act and Section 8(3) N.H. Act, Police Station-Hata, District-Kushi Nagar.

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 off 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 :- 26.7.2023

Ashutosh