Ankit Kumar Rai vs State Of U.P. And Another
2024 Latest Caselaw 37616 ALL

Allahabad High Court

Ankit Kumar Rai 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:179419
 
Court No. - 77
 
Case :- APPLICATION U/S 482 No. - 32141 of 2024
 
Applicant :- Ankit Kumar Rai
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Amarnath Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Heard Sri Amarnath Tripathi, learned counsel for the applicant and Ms. Somya Mdhyan, 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. 5706 of 2019, (State Vs. Ankit Kumar Rai and another) arising out of Case Crime No. 625 of 2018, under Sections 420, 406, 506 of I.P.C., Police Station - Tanda, District - Rampur as well asthe summoning/cognizance order dated 04.12.2019, pending in the Court of Chief Judicial Magistrate, Rampur.

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 :- 14.11.2024

Akram