Allahabad High Court
Suhel vs State Of U.P. Thru. Prin. Secy. Home And ... on 26 July, 2022
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 14 Case :- APPLICATION U/S 482 No. - 4854 of 2022 Applicant :- Suhel Opposite Party :- State Of U.P. Thru. Prin. Secy. Home And Another Counsel for Applicant :- Dinesh Kumar Shukla Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Sri Dinesh Kumar Shukla, learned counsel for the applicant and Sri Vijay Prakash Dwivedi, learned A.G.A. for the State and perused the material on record.
The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the entire proceedings of Criminal Case No. 10570 of 2021, (State Vs. Suhel), arising out of Case Crime No. 0244 of 2019, under Sections 295-A, 505 (2) and 66-C of Information Technology Act, Police Station- Katra Bazar, District- Gonda, pending in the Court of Judicial Magistrate IInd, Gonda.
Learned counsel for the applicants submits that applicant has not been arrested during the course of investigation and charge-sheet has been submitted.
After some arguments, learned counsel for the applicant wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.
In case bail application is filed by the learned counsel for the applicant, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.
The application stands disposed of with the aforesaid liberty.
Order Date :- 26.7.2022 Ishan