Jaswant Kumar @ Jaswant Kumar Jaiswar vs State Of U.P. And Another
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Allahabad High Court

Jaswant Kumar @ Jaswant Kumar Jaiswar vs State Of U.P. And Another on 2 February, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:18398
 
Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 47536 of 2023
 

 
Applicant :- Jaswant Kumar @ Jaswant Kumar Jaiswar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ram Pratap Yadav,Sharangpani Vikramdhar Dwivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant, Sri Yogendra Kumar, learned Brief Holder for the State- opposite party no. 1, and Sri Radhey Shyam, learned counsel for the opposite party no. 2, and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicant challenging the order dated 13.07.2023 passed by the Civil Judge (Junior Division)/ FTC, Court No. 1, Varanasi in the case arising out of Case Crime No. 0154 of 2022, under Sections 420, 409 I.P.C., Police Station Sarnath, District Varanasi.

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. and learned counsel for the opposite party no. 2 have 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 2.2.2024

SKT/-