Saligram Tiwari vs State Of U.P. And Another
2024 Latest Caselaw 17878 ALL

Allahabad High Court

Saligram Tiwari vs State Of U.P. And Another on 17 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89496
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 9554 of 2024
 

 
Applicant :- Saligram Tiwari
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Byas Kumar Prasad,Suresh Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant as well as Sri V.K. Tiwari, 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 summoning order dated 06.02.2024 passed in Criminal Case No. 432 of 2024, State v. Saligram Tiwari, arising out of charge-sheet dated 26.12.2023 submitted in Case Crime No. 300 of 2023, under Sections 419, 420 I.P.C., Police Station Mughal Sarai, District Chandauli pending in the Court of the Chief Judicial Magistrate, Chandauli as well as entire 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 17.5.2024

SKT/-