Rakesh Singh vs State Of U.P And Another
2023 Latest Caselaw 7878 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 40934 of 2022
 

 
Applicant :- Rakesh Singh
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Anurodh Tripathi,Shyama Charan Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant as well as Sri Vikas Sahai, learned A.G.A. for the State- opposite party and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Complaint Case No. 1329 of 2022 (Range Case No. 31/ 2019-20), State v. Rakesh Singh, under Sections 5/26 Indian Forest Act, 1927, 2/3 Forest Conservation Act, 1980, 3(2) (Ka) Prevention of Damage to Public Property Act, 1984, Police Station Pipari, District Sonbhadra pending in the Court of the Civil Judge (Junior Division)/ Judicial Magistrate, Duddhi, Sonbhadra including the summoning order dated 23.06.2022.

After arguing the matter at some length, learned counsel for the applicant submits that he wants to withdraw this application with liberty to the applicant to file his 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light of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 :- 17.3.2023

SKT/-