Prashant Singh And 2 Others vs State Of U.P. And Another
2024 Latest Caselaw 36941 ALL

Allahabad High Court

Prashant Singh And 2 Others vs State Of U.P. And Another on 11 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:176146
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 17956 of 2024
 

 
Applicant :- Prashant Singh And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Prakash Chandra Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Prakash Chandra Tripathi, learned counsel for the applicants and 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. 4717 of 2018, (State Vs. Guddan @ Anand Tiwari and others), arising out of Case Crime No. 504 of 2017, under Sections 147, 308, 325, 323, 427, 504, 506 of of I.P.C., Police Station- Farinda, District- Maharajganj, as well as cognizance/summoning order dated 16.08.2018 and order dated 3.2.2023 by which non bailable warrant has been issued, pending in the Court of C.J.M., Maharajganj.

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 :- 11.11.2024

A.P. Pandey