Vikash Singh vs State Of U.P. And Another
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Allahabad High Court

Vikash Singh vs State Of U.P. And Another on 3 January, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:829
 
Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 41985 of 2023
 

 
Applicant :- Vikash Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dinesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant as well as Sri Rupak Chaubey, learned A.G.A. for the State- opposite party and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Case No. 50706 of 2019, State v. Ankit Kumar Rai and others, arising out of Case Crime No. 625 of 2018, under Sections 420, 406, 506 I.P.C., Police Station Tanda, District Rampur pending in the Court of the Chief Judicial Magistrate, Rampur as well as the charge-sheet dated 04.05.2019 and the cognizance order dated 04.12.2019 passed in the said case.

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. has 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 3.1.2024

SKT/-