Syed Zakir Husain Rizvi vs State Of U.P. And Another
2023 Latest Caselaw 27332 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:192899
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 14937 of 2022
 

 
Applicant :- Syed Zakir Husain Rizvi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- D.K.Ojha,Anil Kumar Pal,Dharmendra Kumar Rajput
 
Counsel for Opposite Party :- G.A.,S.M. Iqbal Hasan
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, learned counsel for opposite party no. 2, 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 charge sheet No. 30 of 2022 dated 30.03.2022 and cognizance order dated 26.04.2022 as well as entire proceeding of Case No. 706 of 2022 (State vs. Saiyad Zakir Husain Rizvi and others), arising out of Case Crime No. 117 of 2021, under Sections 498A, 323, 504, 506 IPC and Section 3/4 D.P. Act, Police Station Mahila Thana, District Aligarh, pending in the court of Civil Judge (Junior Division)/Fast Track Court-I, Aligarh.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicants 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 :- 5.10.2023

v.k.updh.