Allahabad High Court
Satyam Mishra vs State Of U.P. And Another on 21 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:183603 Court No. - 91 Case :- APPLICATION U/S 482 No. - 31512 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 Gajendra Kumar,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 non-bailable warrant order dated 25.05.2023, passed by Additional Chief Judicial Magistrate-05, Allahabad, in Criminal Case No. 228 of 2019 (State vs. Satyam Mishra), arising out of Case Crime No. 147 of 2017, under Sections 147, 504, 308 IPC, Police Station Kaundhiyara, District Allahabad.
After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicants to file bail application before the court of competent jurisdiction.
Learned A.G.A. has no objection to such request.
In view of the above, the instant application is disposed of with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil v. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021, decided on 07.10.2021.
Order Date :- 21.9.2023 v.k.updh.