Saurav Katiyar vs State Of U.P. And Another
2024 Latest Caselaw 16474 ALL

Allahabad High Court

Saurav Katiyar vs State Of U.P. And Another on 9 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:83682
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 7273 of 2024
 

 
Applicant :- Saurav Katiyar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shiv Shankar Kaithal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant as well as Sri V.P. Tripathi, 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 the charge-sheet dated 11.09.2022 and the cognizance/ summoning order dated 05.05.2023 passed in Case No. 10427 of 2023, State v. Saurabh Katiyar, arising out of Case Crime No. 139 of 2021, under Sections 363, 366, 342, 328 I.P.C., Police Station Sikandra, District Kanpur Dehat pending in the Court of the Additional Civil Judge (Senior Division), IIIrd, Kanpur Dehat as well as entire proceedings of the said cse.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 9.5.2024

SKT/-