Allahabad High Court
Faiyaz Hussain vs State Of U.P. And Another on 24 May, 2023
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:115986 Court No. - 66 Case :- APPLICATION U/S 482 No. - 19415 of 2023 Applicant :- Faiyaz Hussain Opposite Party :- State of U.P. and Another Counsel for Applicant :- Shiv Sagar Singh Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State. Perused the records.
2. The present application under Section 482 Cr.P.C. has been filed with the prayer to quash the entire proceeding of Special Case No. 3402 of 2023 (U.P. BRD003769/2023), arising out of Case Crime No. 132 of 2022, under Section 2/3 U.P. Gangster and Anti Social Activities (Prevention) Act, 1986, Police Station Fatehganj East, District Bareilly as well as cognizance order dated 14.03.2023, whereby the applicant has been summoned for facing trial in the aforesaid 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 his bail application before the Court of competent jurisdiction.
4. Learned AGA has no objection to such request.
5. In view of the above, this application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail, which shall be decided in light of decision rendered in Satender Kumar Antil Vs. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021 decided on 07.10.2021.
Order Date :- 24.5.2023 Lbm/-