Bhaju Ram Pandey vs State Of Upand Another
2024 Latest Caselaw 16475 ALL

Allahabad High Court

Bhaju Ram Pandey vs State Of Upand Another on 9 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:83743
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 7340 of 2024
 

 
Applicant :- Bhaju Ram Pandey
 
Opposite Party :- State Of Upand Another
 
Counsel for Applicant :- Chandra Bhushan Tiwari
 
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 the orders dated 24.12.2016 and 25.05.2023 passed by the Additional Chief Judicial Magistrate, Ballia in Criminal Case No 2572 of 2016, State v. Bhajuram Pandey, arising out of Case Crime No. 1128 of 2015, under Sections 419, 420, 406 I.P.C., Police Station Rasara, District Ballia as well as charge-sheet dated 30.10.2016 and the further proceedings of 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 9.5.2024

SKT/-