Ashfaq Shah vs State Of U.P. And Another
2024 Latest Caselaw 19800 ALL

Allahabad High Court

Ashfaq Shah vs State Of U.P. And Another on 29 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:97838
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 10399 of 2024
 

 
Applicant :- Ashfaq Shah
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mohammad Waseem
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant as well as Sri Umesh Chandra Verma, 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 06.01.2022 and the cognizance/ summoning order dated 26.05.2022 passed in Case No. 1192 of 2022, State v. Ashfaq Shah, arising out of Case Crime No. 544 of 2021, under Sections 406, 506 I.P.C., Police Station Bhojipura, District Bareilly pending in the Court of the Additional Chief Judicial Magistrate- I, Bareilly 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 29.5.2024

SKT/-