Suryakant Tripathi vs State Of U.P. And Another
2023 Latest Caselaw 16642 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:115469
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 18341 of 2023
 

 
Applicant :- Suryakant Tripathi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sohit Prakash Sharma,Kamalakar Dixit,Shailendra
 
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 the entire proceedings of Criminal Case No. 64 of 2021, State of U.P. v. Ravikant @ Jeetu Tiwari and others, arising out of Case Crime No. 88 of 2020, under Sections 354, 452, 323, 506, 324, 504 I.P.C., Police Station Sirsa Kalar, District Jalaun pending in the Court of the Additional Civil Judge (Junior Division)/ Judicial Magistrate, Jalaun as well as the charge-sheet dated 14.12.2020 and the cognizance order dated 09.02.2021 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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/-