Rambabu @ Babban Kumar Patel vs State Of U.P. And Another
2024 Latest Caselaw 37407 ALL

Allahabad High Court

Rambabu @ Babban Kumar Patel vs State Of U.P. And Another on 13 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:179614
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 23483 of 2024
 

 
Applicant :- Rambabu @ Babban Kumar Patel
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ashvni Mishra,Gaurav Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Ashvni Mishra, learned counsel for the applicant and Sri S.B.Maurya, 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 order dated 8.7.2022 passed by A.C.J.M, Court No. 10, Allahabad in Case No. 73 of 2014, (State Vs. Dinesh Kumar and others), arising out of Case Crime No. 238 of 2013, under Sections 325, 323, 504 of I.P.C., Police Station- Meja, District- Allahabad (Prayagraj) whereby N.B.W has been issued against the applicant.

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 :- 13.11.2024

PS