Sujal vs State Of U.P. And Another
2024 Latest Caselaw 19801 ALL

Allahabad High Court

Sujal 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:97826
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 10372 of 2024
 

 
Applicant :- Sujal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vimal Kumar Pandey,Vinod Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicant as well as Sri Anupam Anand, learned Brief Holder 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 31.05.2023 and the cognizance order dated 17.02.2024 passed in Case No. 158 of 2024, arising out of Case Crime No. 63 of 2023, under Sections 147, 323, 504, 506, 427 I.P.C., Police Station Kotwali Nagar, District Banda pending in the Court of the Chief Judicial Magistrate, Banda 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 Brief Holder for the State 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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/-