Chhote Lal Gupta And Another vs State Of U.P. And Another

Sanjay Kumar Pachori,J.

Heard Sri Siddhartha Kumar Mishra, learned counsel for the applicants and 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 15084 of 2024 (State v. Chhote Lal and another), arising out of Case Crime No.91 of 2023, under Sections 406, 504, 506 of IPC, Police Station- Chauri, District- Bhadohi, as well as summoning/cognizance order dated 07.03.2024, pending in the Court of Additional Civil Judge (S.D.-I), Bhadohi.

Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the .

After some arguments, learned counsel for the applicants 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 applicants, 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.