Satish Kumar vs State Of U.P. And Another
2024 Latest Caselaw 17119 ALL

Allahabad High Court

Satish Kumar vs State Of U.P. And Another on 14 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:86439
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 8813 of 2024
 

 
Applicant :- Satish Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Manvendra Singh
 
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 entire proceedings of Case No. 164 of 2019, State v. Satish Kumar, arising out of Case Crime No. 95 of 2018, under Sections 419, 420 I.P.C., Police Station Kaushambi, District Kaushambi pending in the Court of the Additional Chief Judicial Magistrate, Kaushambi as well as charge-sheet dated 31.12.2018 and the cognizance and summoning order dated 18.03.2019 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 14.5.2024

SKT/-