Rajesh Kumar Singh vs State Of U.P. And Another
2023 Latest Caselaw 15095 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:103926
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 15272 of 2023
 

 
Applicant :- Rajesh Kumar Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ajay Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

1. 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.

2. This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Case No. 22721 of 2022, State v. Rajesh Kumar Singh, arising out of cognizance order dated 08.04.2022 passed on the charge-sheet dated 23.01.2022 submitted in Case Crime No. 381 of 2021, under Sections 323, 504, 506, 341 I.P.C., Police Station Cantt., District Varanasi pending in the Court of the Chief Judicial Magistrate, Varanasi.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 12.5.2023

SKT/-