Dharmendra Alias Dharmendra Kumar vs State Of U.P. And Another
2024 Latest Caselaw 36963 ALL

Allahabad High Court

Dharmendra Alias Dharmendra Kumar 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:176813
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 36705 of 2024
 

 
Applicant :- Dharmendra Alias Dharmendra Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Zainul Abdin
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Zainul Abdin, learned counsel for the applicant 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. 156 of 2017, (State Vs. Mukesh Singh and others), arising out of Case Crime No. 156 of 2017, under Sections 147, 148, 308, 323, 504 of I.P.C., Police Station- Shankargarh, District- Allahabad, as well as cognizance/summoning order dated 3.8.2019, pending in the Court of A.C.J.M., Court No. 18, Allahabad.

Learned counsel for the applicant submits that applicant was not arrested during the course of investigation and the charge-sheet has been submitted against him. It is further submitted that the offence is punishable up to 7 years imprisonment.

After some arguments, learned counsel for the applicant 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 applicant, 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