Allahabad High Court
Smt Madhu vs State Of U.P. And Another on 29 February, 2024
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:36135 Court No. - 87 Case :- APPLICATION U/S 482 No. - 47144 of 2023 Applicant :- Smt Madhu Opposite Party :- State of U.P. and Another Counsel for Applicant :- Vinay Kumar Pandey Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
1. Heard learned counsel for the applicant as well as Sri Neeraj Kumar Sharma, learned A.G.A. for the State- opposite party no. 1, and perused the record.
2. This application under Section 482 Cr.P.C. has been filed by the applicant challenging entire proceedings arising out of Case Crime No. 0081 of 2022, State v. Raj Kumar and others, under Sections 452, 325, 354, 506 I.P.C., Police Station Badganv, District Saharanpur pending in the Court of the Judicial Magistrate, Deoband, Saharanpur as well as charge-sheet dated 08.06.2022 and the summoning order dated 09.08.2023 passed in the said case.
3. After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicant to file bail application before the court of competent jurisdiction.
4. Learned A.G.A. has no objection to such request.
5. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 29.2.2024 SKT/-