Pappu @ Dharmpal vs State Of U.P. And Another
2023 Latest Caselaw 19475 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:152300
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26988 of 2023
 

 
Applicant :- Pappu @ Dharmpal
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Paritosh Sukla,Prakhar 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 and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the entire proceeding in pursuance of charge sheet no. 61 of 2023 dated 04.03.2023, in Case No. 592 of 2022 (State vs. Dharmpal), arising out of Case Crime No. 521 of 2022, under Sections 406, 504, 506, 411 IPC, Police Station Barkheda, District Pilibhit.

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 :- 27.7.2023

v.k.updh.