Virendra Pandey And 3 Others vs State Of U.P. And Another
2024 Latest Caselaw 16468 ALL

Allahabad High Court

Virendra Pandey And 3 Others vs State Of U.P. And Another on 9 May, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:84110
 
Court No. - 70
 

 
Case :- CRIMINAL REVISION No. - 467 of 2024
 

 
Revisionist :- Virendra Pandey And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Rajiv Dwivedi,Shambhu Nath Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

1. Heard Sri Rajiv Dwivedi, learned counsel for the revisionists and Sri Tej Bhan Singh, learned A.G.A. for the State.

2. Present criminal revision has been preferred to set aside the order dated 29.11.2023 passed by the Judicial Magistrate-2nd, Basti in Crl. Case No. 1341 of 2023 (State Vs. Virendra Pandey and others) arising out of Case Crime No. 500 of 2022 under Section 323, 504, 506 IPC, Police Station Parasrampur, District Basti whereby the trial court dismissed the discharge application.

3. After some argument, learned counsel for the revisionist does not want to press the present revision.

4. The instant criminal revision is disposed of at the stage of admission with liberty to file appropriate application before the court of competent jurisdiction and the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.

5. The application stands disposed of with the aforesaid liberty.

Order Date :- 9.5.2024

Kumar Manish.