Mohd. Ishaq vs State Of U.P. And Another
2023 Latest Caselaw 8294 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 5620 of 2023
 

 
Applicant :- Mohd. Ishaq
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Piyush Sinha,Mithilesh Kumar Rai
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant as well as 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. 13126 of 2020, Vipin Verma v. Mohd. Ishaq, under Section 138 of the Negotiable Instruments Act, Police Station Civil Lines, Muzaffarnagar pending in the Court of the Civil Judge (Junior Division)/ Additional Court, Muzaffarnagar as well as summoning order dated 15.09.2021 and the order of non-bailable warrant dated 07.01.2023 passed in the said case.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light of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 :- 21.3.2023

SKT/-