Deependra Chaudhary Alias Vipin Kumar vs State Of U.P. And Another
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Allahabad High Court

Deependra Chaudhary Alias Vipin Kumar vs State Of U.P. And Another on 2 January, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:154
 
Court No. - 75
 

 
Case :- APPLICATION U/S 482 No. - 34911 of 2024
 

 
Applicant :- Deependra Chaudhary Alias Vipin Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mayank Mohan Dutt Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Mayank Mohan Dutt Mishra, learned counsel for the applicant and Sri B.N. Upadhyay, 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. 2782 of 2024, (State Vs. Deependra Chaudhary @ Vipin Kumar) arising out of Case Crime No. 248 of 2023, under Sections 419, 420 of I.P.C., Police Station- Pharenda, District- Maharajganj, as well as cognizance/ summoning order 16.08.2024 pending in the Court of Judicial Magistrate, Pharenda Maharajganj.

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.

Upon considering the facts and circumstances of the case, the prayer made by learned counsel for the applicant is, hereby, refused.

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 :- 2.1.2025

Ishan