Rajkumar Bhartiya vs State Of U.P. And Another
2023 Latest Caselaw 7551 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 65
 
Case :- APPLICATION U/S 482 No. - 8735 of 2023
 
Applicant :- Rajkumar Bhartiya
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ashish Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard ShriAshish Kumar Srivastava, the learned counsel for applicant and the learned AGA for State.

Perused the record.

This application under Section 482 Cr.P.C. has been filed by accused/applicant for a direction to Court below to decide the bail application of the applicant in Case No.518 of 2018, State v. Suresh Patel and others, arising out of Case Crime No.581 of 2014, under Sections 147, 323, 504, 506, 447, 427, 511 IPC, Police Station Ghoorpur, District Allahabad now pending in the Court of Judicial Magistrate-III, Allahabad in the light of judgment and order passed by the Hon'ble Apex Court in case of Satendra Kumar Antil v. CBI and another passed in SLP(Crl) No.5191 of 2021.

After some arguments, the learned counsel for applicant wants to withdraw this application with liberty to applicants to approach the competent court itself.

In view of the above, the application is dismissed as withdrawn with liberty to applicants to approach the competent court in light of decision rendered in Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

Order Date :- 15.3.2023/A.N. Mishra