Kishan Pal vs State Of Up Others
2025 Latest Caselaw 3198 ALL

Citation : 2025 Latest Caselaw 3198 ALL
Judgement Date : 9 January, 2025

Allahabad High Court

Kishan Pal vs State Of Up Others on 9 January, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:5156
 
Court No. - 75
 

 
Case :- APPLICATION U/S 482 No. - 508 of 2024
 

 
Applicant :- Kishan Pal
 
Opposite Party :- State Of Up Others
 
Counsel for Applicant :- Nagendra Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Nagendra Kumar Singh, learned counsel for the applicants and Ms. Ladli Pandey, 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. 250/IX of 2024, arising out of Case Crime No. 245 of 2022, under Sections 147, 323, 504, 336, 308 of I.P.C., Police Station- Chhata, District- Mathura, as well as cognizance/summoning order dated 3.8.2024, pending in the Court of A.C.J.M., Court No. 1, Mathura.

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.

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 :- 9.1.2025

A.P. Pandey