Citation : 2024 Latest Caselaw 37208 ALL
Judgement Date : 12 November, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:177554 Court No. - 77 Case :- APPLICATION U/S 482 No. - 34109 of 2024 Applicant :- Prem Opposite Party :- State of U.P. and Another Counsel for Applicant :- Archana Yadav,Rama Yadav,Tripurari Pal Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Sri Tripurari Pal, learned counsel for the applicant and Sri Karunakar 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. 7769 of 2022, arising out of Case Crime No. 461 of 2022, under Sections 323, 504, 506, 308 of I.P.C., Police Station- Kokhraj, District- Kaushambi, as well as cognizance/summoning order dated 23.12.2022, pending in the Court of C.J.M., Kaushambi.
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 :- 12.11.2024
A.P. Pandey
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