Surya Lal Yadav vs State Of U.P And Another
2023 Latest Caselaw 27708 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:194660
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 13896 of 2022
 

 
Applicant :- Surya Lal Yadav
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Ajay Kumar Mishra
 
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 charge sheet dated 17.07.2021 along with cognizance/summoning order dated 25.01.2022 as well as entire proceeding of Criminal Case No. 160 of 2022 (State vs. Bablu @ Vansh Narayan), arising out of Case Crime No. 74 of 2021, under Sections 147, 148, 149, 353, 186, 427, 171-F IPC and Section 7 Criminal Law (Amendment) Act, Police Station Vindhyachal, District Mirzapur, pending in the court of Chief Judicial Magistrate, Mirzapur.

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 :- 9.10.2023

v.k.updh.