Amit Pal vs State Of U.P. And Another
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Allahabad High Court

Amit Pal 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:91080
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 5917 of 2024
 

 
Applicant :- Amit Pal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjay Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant as well as Sri Rupak Chaubey, 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 12.04.2023 as well as cognizance order dated 13.07.2023 passed in Case No. 114149 of 2023, State v. Amit Pal, arising out of Case Crime No. 53 of 2023, under Sections 354(Kha)/506 I.P.C., Police Station Kotwali, District Kanpur Nagar pending in the Court of the Chief Metropolitan Magistrate, Kanpur Nagar and also the 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 21.5.2024

SKT/-