Vilandar @ Virendra @ Virendra Pal vs State Of U.P. And Another
2023 Latest Caselaw 16640 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:115683
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 17453 of 2023
 

 
Applicant :- Vilandar @ Virendra @ Virendra Pal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rahul Saxena
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

1. 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.

2. This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Case No. 44 of 2014, State of U.P. v. Lala Ram and others, arising out of Case Crime No. 314 of 2011, under Sections 323, 504, 506 I.P.C., Police Station Nigohi, District Shahjahanpur pending in the Court of the Judicial Magistrate- IInd, Shahjahanpur as well as the charge-sheet dated 12.10.2012 and the summoning order dated 26.02.2014 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 24.5.2023

SKT/-