Islamuddin vs State Of U.P. And Another
2024 Latest Caselaw 18249 ALL

Allahabad High Court

Islamuddin vs State Of U.P. And Another on 21 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:91054
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 6393 of 2024
 

 
Applicant :- Islamuddin
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Abhishek
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Supplementary affidavit filed by learned counsel for the applicant is taken on record.

2. 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.

3. This application under Section 482 Cr.P.C. has been filed by the applicant challenging the charge-sheet dated 04.06.2018 as well as cognizance and summoning order dated 20.07.2018 passed by the Judicial Magistrate, Mawana, Meerut in Case No. 457 of 2018, arising out of Case Crime No. 52 of 2018, under Sections 457, 380 I.P.C., Police Station Mawana, District Meerut and also the entire proceedings of the said case.

4. 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.

5. Learned A.G.A. has no objection to such request.

6. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 21.5.2024

SKT/-