Mayank Agrawal vs State Of U.P. And Another
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Allahabad High Court

Mayank Agrawal vs State Of U.P. And Another on 2 January, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:20
 
Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 40553 of 2023
 

 
Applicant :- Mayank Agrawal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Prashant Kumar,Deepak Rana
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant as well as Sri Neeraj Kumar Sharma, 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. 434/9 of 2019, State v. Sachin and others, arising out of Case Crime No. 36 of 2018, under Sections 3/7 Essential Commodities Act and 380, 120-B, 201 I.P.C., Police Station Kalan, District Muzaffarnagar, pending before the Additional Chief Judicial Magistrate, Court No. 1, Muzaffarnagar, as well as charge-sheet and summoning order dated 11.03.2019 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 2.1.2024

SKT/-