Ram Naresh And Another vs State Of U.P. And Another
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Allahabad High Court

Ram Naresh And Another 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:148
 
Court No. - 75
 

 
Case :- APPLICATION U/S 482 No. - 34900 of 2024
 

 
Applicant :- Ram Naresh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kiran Tiwari,Mahesh Chandra Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Mahesh Chandra Tiwari, learned counsel for the applicants and Sri Kamleshwar 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. 166261 of 2022, (State Vs. Ram Naresh and others) arising out of Case Crime No. 51 of 2021, under Sections 323, 324, 308, 504, 506 of I.P.C., Police Station- Mansukhpura, District- Agra, as well as cognizance/ summoning order 30.06.2022 pending in the Court of Judicial Magistrate- Ist, Agra.

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 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 applicants is, hereby, refused.

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 :- 2.1.2025

Ishan