Allahabad High Court
Kaushal Kishor Pandey vs State Of U.P. And 2 Others on 17 January, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 482 No. - 33691 of 2022 Applicant :- Kaushal Kishor Pandey Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Suresh Singh,Ritesh Singh 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 Charge Sheet No. 411 of 2016 dated 19.12.2016 as well as entire proceedings of Criminal Case No. 1216 of 2017 (State vs. Kaushal Kishore Pandey) arising out of Case Crime No. 458 of 2016, under Section 409 IPC, P.S. Ramkola, District- Kushinagar, pending in the court of Chief Judicial Magistrate, Kushinagar.
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 bail application be considered and disposed of 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.
Per contra, learned AGA has opposed for expeditious disposal of bail application of the applicants.
In view of the above, in case the applicant appears before the court below within three weeks from today and applies for bail, his bail application be considered and disposed of 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 after hearing the parties.
With the aforesaid observations, this application under Section 482 Cr.P.C. is finally disposed of.
Order Date :- 17.1.2023 KU