Satish Kumar vs State Of U.P. And Another
2023 Latest Caselaw 28836 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:200211
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 28808 of 2014
 

 
Applicant :- Satish Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ajay Sengar
 
Counsel for Opposite Party :- Govt. Advocate,Avdhesh Narayan Tiwari
 

 
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 dated 22.05.2009 as well as entire proceeding of Criminal Case No. 1732 of 2009 (State vs. Satish Kumar and another), arising out of Case Crime No. 201 of 2008, under Sections 452, 323, 325 504, 506 IPC, Police Station Kotwali Orai, District Jalaun, pending in the court of Chief Judicial Magistrate,Jalaun at Orai.

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 within a period of four weeks from today, 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.

For a period of four weeks, no coercive action shall be taken against the applicant.

Order Date :- 16.10.2023

v.k.updh.