Karan Soni vs State Of U.P. And Another
2023 Latest Caselaw 24189 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:175574
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 30377 of 2023
 

 
Applicant :- Karan Soni
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Prakash Mishra,Devendra Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, learned A.G.A. for the State- opposite party and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the charge sheet dated 22.05.2022 and cognizance order dated 16.09.2022 and to quash/ stay the further proceedings of Case No. 7576 of 2022, (State v. Karan Soni) arising out of Case Crime No. 82 of 2022, under Sections 323, 504, 506, 452, 308 I.P.C., Police Station Nagar, District Basti, pending in the court of Chief Judicial Magistrate, Basti.

3. 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.

4. Learned A.G.A. has no objection to such request.

5. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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 :- 6.9.2023

Shiv