Allahabad High Court
Suresh Singh Aliash Bodar Singh And ... vs State Of U.P. And Another on 28 November, 2024
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:187179 Court No. - 77 Case :- APPLICATION U/S 482 No. - 24754 of 2024 Applicant :- Suresh Singh Aliash Bodar Singh And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ghanshyam Mishra,Niraj Tiwari Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Heard Sri Niraj Tiwari, learned counsel for the applicants and 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. 1077 of 2018, (State Vs. Arvind Singh @ Fajihat) arising out of Case Crime No. 446 of 2017, under Sections 323, 504, 325 of I.P.C., Police Station- Jansa, District- Varanasi, as well as summoning/cognizance order dated 2.2.2018, pending in the Court of A.C.J.M., Court No.6, Varanasi.
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 .
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 :- 28.11.2024 Akram