Smt Neelam Mishra vs State Of U.P. And Another
2023 Latest Caselaw 28827 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:201726
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 38736 of 2018
 

 
Applicant :- Smt Neelam Mishra
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vipin Kumar Dwivedi,Bipin Kumar Tripathi
 
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 26.12.2016 along with cognizance order dated 23.02.2017 as well as entire criminal proceeding of Case No. 1190 of 2017 (State vs. Smt. Neelam Mishra) arising out of Case Crime No. 1016 of 2016, under Sections 419, 420 IPC, Police Station Haraiya, District Basti, pending in the court of Judicial Magistrate-I, Basti.

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 :- 16.10.2023

v.k.updh.