Niraj Kumar Choudhary vs State Of U.P. And Another
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Allahabad High Court

Niraj Kumar Choudhary 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:178017
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 24515 of 2024
 

 
Applicant :- Niraj Kumar Choudhary
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vijay Praksah
 
Counsel for Opposite Party :- Bed Prakash Rai,G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

SriVijay Praksah, learned counsel for the applicant, Sri Bed Prakash Rai, learned counsel for the opposite party no. 2 and Sri Rahul Pandey, learned brief holder 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. 20904 of 2023, (State Vs. ? ), arising out of Case Crime No. 26 of 2023, under Sections 324 of I.P.C., Police Station- Ganga Nagar, District- Meerut, as well as cognizance/summoning order dated 6.6.2024, pending in the Court of A.C.J.M., Court No. 6, Meerut.

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/A.P. Pandey