Pappu @ Arshad vs State Of U.P. And Another
2023 Latest Caselaw 26209 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:185873
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 34365 of 2023
 

 
Applicant :- Pappu @ Arshad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Syed Mohd. Khalid
 
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 non-bailable warrant order dated 03.07.2023 and consequential orders passed by Additional Chief Judicial Magistrate, Court No. 10, Azamgarh, in Complaint Case No. 579 of 2009 (Jhinku vs. Pappu @ Chhotelal and others), under Sections 379, 427 IPC, Police Station Jiyanpur, District Azamgarh, pending before him.

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 :- 25.9.2023

v.k.updh.