Iqrar Ahmad Khan vs State Of U.P. And Another
2024 Latest Caselaw 15364 ALL

Allahabad High Court

Iqrar Ahmad Khan vs State Of U.P. And Another on 2 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:79142
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 8174 of 2024
 

 
Applicant :- Iqrar Ahmad Khan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shyam Sunder Mishra
 
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 no. 1, and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings of Criminal Case No. 19707 of 2023, State of U.P. v. Iqrar Ahmad, arising out of Case Crime No. 946 of 2022, under Sections 323, 504, 506 I.P.C., Police Station Kotwali, District Fatehpur pending in the Court of the Chief Judicial Magistrate, Fatehpur as well as charge-sheet dated 09.01.2023 and the cognizance order dated 21.07.2023 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 2.5.2024

SKT/-