Pradeep Yadav vs State Of U.P. And Another
2023 Latest Caselaw 19247 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:150473
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26633 of 2023
 

 
Applicant :- Pradeep Yadav
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajesh Kumar 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 and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the non-bailable warrant order dated 03.07.2023, passed by Additional Chief Judicial Magistrate, Court No. 1, Agra, in Case No. 307 of 2021 (State vs. Manoj Yadav @ Monu Yadav and others), arising out of Case Crime No. 541 of 2020, under Sections 147, 384, 504, 506 IPC, Police Station Etmadaula, District Agra, pending in the court of Additional Chief Judicial Magistrate, Court No. 1, Agra.

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 within three weeks, 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.

For a period of three weeks, no coercive action shall be taken against the applicant.

Order Date :- 26.7.2023

v.k.updh.