Paras Nath And 8 Others vs State Of U.P. And 2 Others
2024 Latest Caselaw 36613 ALL

Allahabad High Court

Paras Nath And 8 Others vs State Of U.P. And 2 Others on 7 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:174676
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 26873 of 2024
 

 
Applicant :- Paras Nath And 8 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Indra Sen Singh Vatsa
 
Counsel for Opposite Party :- G.A.,Khurshed Alam
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Indra Sen Singh Vatsa, learned counsel for the applicants and Sri Tej Bhan Singh, learned A.G.A. for the State and perused the material on record.

The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the entire proceedings of Criminal Case No. 7210 of 2024, (State Vs. Paras Nath and others) arising out of Case Crime No. 242 of 2023, under Sections 147, 352, 323, 427, 504, 506, 308 of I.P.C., Police Station- Gauri Bazar, District- Deoria, as well as cognizance/summoning order dated 20.5.2024, pending in the Court of C.J.M., Room No. 17, Deoria.

Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the offence is punishable up to 7 years imprisonment.

After some arguments, learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicants, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.

The application stands disposed of with the aforesaid liberty.

Order Date :- 7.11.2024

A.P. Pandey