Natin Srivastava (Lukka) @ Pramod ... vs State Of U.P. And Another
2023 Latest Caselaw 25440 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:181784
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 34626 of 2023
 

 
Applicant :- Natin Srivastava (Lukka) @ Pramod Srivastava
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- G.S. Chauhan,Deepak Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Office is directed to correct the name of learned counsel for the applicant.

Heard Sri Diwas Verma, holding brief of Sri G.S. Chauhan, 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 No. 205A of 2022 dated 30.07.2022 and cognizance order dated 20.01.2023 as well as entire criminal proceeding of Case No. 7 of 2023 (State vs. Nitin Srivastava (Lukka) @ Pramod Srivastava), arising out of Case Crime No. 257 of 2022, under Sections 323, 506 IPC, Police Station Panki, District Kanpur Nagar, pending in the court of Juvenile Justice Board Kanpur Nagar, District Kanpur Nagar.

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 :- 19.9.2023

v.k.updh.