Sunil Agrawal vs State Of U.P. And Another
2023 Latest Caselaw 14921 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:102424
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 16091 of 2023
 

 
Applicant :- Sunil Agrawal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Yashwant Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

1. Heard learned counsel for the applicant as well as Sri V.S. Rajbhar, learned A.G.A. for the State- opposite party and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Criminal Case No. 828 of 2023, State v. Sunil Agrawal, arising out of Case Crime No. 126 of 2022, under Sections 406, 506 I.P.C., Police Station Kothibhar, District Maharajganj pending in the Court of the Civil Judge (Junior Division)/ Judicial Magistrate, Maharajganj as well as the charge-sheet dated 05.09.2022 and the cognizance order dated 23.01.2023 passed in the said case.

3. 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.

4. Learned A.G.A. has no objection to such request.

5. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 11.5.2023

SKT/-