Sanjay Alias Sanjay Kumar And 2 Others vs State Of U.P. And Another
2024 Latest Caselaw 37613 ALL

Allahabad High Court

Sanjay Alias Sanjay Kumar And 2 Others vs State Of U.P. And Another on 14 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:179631
 
Court No. - 77
 
Case :- APPLICATION U/S 482 No. - 30285 of 2024
 
Applicant :- Sanjay Alias Sanjay Kumar And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Aadesh Kumar Srivastava,Pankaj Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Heard Sri P.K. Pandey, Advocate holding brief of Sri Aadesh Kumar Srivastava, learned counsel for the applicants 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 the order dated 22.05.2024 passed by Additional Chief Judicial Magistrate, Court No.15, Allahabad in Criminal Case No. 17 of 2023, (State Vs. Sanjay Kumar Yadav and others) arising out of Case Crime No. 717 of 2021, under Sections 452, 323, 504, 506, 435 and 325 of I.P.C., Police Station- Soraon, District- Prayagraj, whereby the process under Section 82 of Cr.P.C. has been initiated.

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 .

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 :- 14.11.2024/Akram