Allahabad High Court
Satyam Mishra vs State Of U.P. And Another on 1 May, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 482 No. - 15678 of 2023 Applicant :- Satyam Mishra Opposite Party :- State of U.P. and Another Counsel for Applicant :- Manoj Dubey,Hinchh Lal Pandey Counsel for Opposite Party :- G.A. Hon'ble Rajiv Gupta,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the entire criminal proceeding of Criminal Case No. 228 of 2019 (State vs Satyam Mishra) as well as charge-sheet dated 22.05.2018 arising out of case crime no. 147 of 2017 under Sections 504, 308 I.P.C. Police Station Kaundhiyara, District Allahabad, pending in the Court of learned Additional Chief Judicial Magistrate-05, Allahabad.
After some argument, learned counsel for the applicant has made a statement at the bar, on instructions, that he does not want to press other prayers made in the application and states that the applicant is ready to surrender before the court below and seek his bail and that his release be considered in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773.
Learned AGA states that he has no objection to the aforesaid prayer made by the counsel for the applicant for not pressing the other prayers made in the instant application.
In view of the above, in case the applicant appears before the court below within three weeks from today and seek bail, his release be considered in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773.
With the aforesaid observations, this application under Section 482 Cr.P.C. is finally disposed of.
Order Date :- 1.5.2023/Gaurav