Jayram @ Jay Bhagwan vs State Of U.P. And Another
2023 Latest Caselaw 26862 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:190141
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31139 of 2023
 

 
Applicant :- Jayram @ Jay Bhagwan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Praveen Kumar Singh,Anurag Vajpeyi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the order dated 20.07.2023, passed by Additional Chief Judicial Magistrate (JD)-III, Gautam Budh Nagar in Case No.538 of 2007 (State vs. Manohari Lal and others) arising out of Case Crime No.377 of 2007, under Sections 447 and 448 IPC and Section 3 Damage to Public Property Act, Police Station Sector-58 Noida, District Gautam Budh Nagar, pending in the court of Additional Chief Judicial Magistrate(JD)-III, Gautam Budh Nagar.

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 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 :- 3.10.2023

m.a.