Ranjeet Singh vs State Of U.P. And Another
2023 Latest Caselaw 26647 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:188472
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 41305 of 2017
 

 
Applicant :- Ranjeet Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjay Shukla
 
Counsel for Opposite Party :- G.A.,Sanjay Kumar Singh
 

 
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 24.02.2014 as well as entire proceeding of Criminal Case No. 4895 of 2016 (State vs. Ranjeet), arising out of Case Crime No. 314 of 2013, under Sections 452, 504, 506 IPC, Police Station Shahpur, District Gorakhpur, pending in the court of Additional Chief Judicial Magistrate, Gorakhpur.

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 :- 27.9.2023

v.k.updh.