Laxman vs State Of U.P. And Another
2024 Latest Caselaw 38679 ALL

Allahabad High Court

Laxman vs State Of U.P. And Another on 23 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:183682
 
Court No. - 77
 
Case :- APPLICATION U/S 482 No. - 39905 of 2024
 
Applicant :- Laxman
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mrityunjay Singh,Samir Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Heard Sri Mrityunjay Singh, 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. 6193 of 2010, (State Vs. Santram and others) arising out of Case Crime No. 64 of 2010, under Sections 332, 353, 427 of I.P.C., Police Station-Shergarh, District- Mathura, as well as the summoning/cognizance order dated 12.10.2010, pending in the Court of Additional Chief Judicial Magistrate / J.M.-2, Mathura.

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 :- 23.11.2024

Akram