Smt. Sunita Singh vs State Of U.P. And Another
2023 Latest Caselaw 25213 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:179407
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31872 of 2023
 

 
Applicant :- Smt. Sunita Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Abrar Ahmad Siddiqui
 
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 13.02.2018 and cognizance order dated 02.04.2018 and summoning order dated 02.04.2018 in criminal case no. 1789 of 2018, under sections 420, 406, 506 I.P.C. "State Vs. Smt. Sunita Singh" arising out of Case Crime No. 4340 of 2017, under Sections 420, 406, 506 I.P.C. Police Station Sadar Bazar, District Shahjahanpur pending in the court of A.C.J. (J.D.) Court no. 37 Shahjahanpur as well as to stay the further proceedings of the aforesaid criminal case.

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.

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 within four weeks 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.

Till then, no coercive action shall be taken against the applicant in the aforesaid criminal case.

Order Date :- 18.9.2023/Sumit