Jagviri Ludhkan vs State Of U.P. And Another
2023 Latest Caselaw 13746 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 10821 of 2023
 

 
Applicant :- Jagviri Ludhkan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manish Kumar
 
Counsel for Opposite Party :- G.A.,Brij Lal Shukla
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant, Sri Rupak Chaubey, learned A.G.A. for the State- opposite party no. 1, and Sri Brij Lal Shukla, learned counsel for the opposite party no. 2, and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Session Trial No. 855 of 2021, State v. Omveer and others, arising out of Case Crime No. 220 of 2021, under Sections 302, 307, 323, 34, I.P.C., Police Station Jewar, District Gautam Buddha Nagar pending in the Court of the Additional Session Judge, Court No. 5, Gautam Buddha Nagar as well as summoning order dated 15.03.2023 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 her 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 1.5.2023

SKT/-