Shailesh Rai vs State Of U.P. And Another
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Allahabad High Court

Shailesh Rai vs State Of U.P. And Another on 23 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:93365
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 8305 of 2024
 

 
Applicant :- Shailesh Rai
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shashi Shekhar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard counsel for the applicant and Sri Rupak Chaubey, learned A.G.A. for the State. Perused the records.

2. The present application under Section 482 Cr.P.C. has been filed with the following prayer:-

" It is, therefore, Most Respectfully prayed that this Hon'ble Court may graciously be placed to quash the judgment and order dated 16.12.2023 passed by Sessions Judge Bhadohi in Criminal Revision No.140 of 2023 (Shailesh Rai vs. State of U.P. & another), arising out of criminal case No. 15290 of 2022 as well as case crime No.206 of 2022, under Section 504, 506, 427 I.P.C., Police Station- Bhadohi, District Bhadohi, pending in the court of Chief Judicial Magistrate Bhadohi"

3. After arguing the matter at some length, counsel for the applicant prays for withdrawal of this application with liberty to the applicant to file his bail application before the court of competent jurisdiction.

4. Learned A.G.A. for the State has no objection to such request.

5. In view of the above, this application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of decision rendered in Satender Kumar Antil Vs. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021 decided on 07.10.2021.

Order Date :- 23.5.2024

Neeraj