Rajendra Kumar vs State Of U.P. And Another
2023 Latest Caselaw 14521 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:99974 
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 10800 of 2023
 

 
Applicant :- Rajendra Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Narendra Deo Shukla,Vivek Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicant as well as Sri Rupak Chaubey, 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 Case No. 1267 of 2021, State v. Ratan Lal and others, arising out of Case Crime No. 0104 of 2020, under Sections 3/7 of the Essential Commodity Act, Police Station Sakaldeeha, District Chandauli pending in the Court of the Chief Judicial Magistrate, Chandauli as well as the charge-sheet no. A1/200 dated 19.12.2020 and the cognizance/summoning order dated 22.01.2021 passed in the said case.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicant 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 8.5.2023

SKT/-