Suresh Singh And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 19644 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 32536 of 2022
 

 
Applicant :- Suresh Singh And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Beerendra Singh Pal,Manoj Kumar Keshari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri Roopak Chaubey, learned A.G.A. for the State- opposite party and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants challenging the Charge-sheet No. Nil of 2018 dated 06.01.2018 as well as cognizance order dated 17.05.2019 passed in Case No. 2714 of 2019, State v. Suresh Singh and others, arising out of N.C.R. No. 286 of 2014, under Sections 323, 504, 506 I.P.C., Police Station Mangalpur, District Kanpur Dehat, by the Additional Chief Judicial Magistrate-I, Kanpur Dehat and all consequential proceedings of the said case pending before him.

After arguing the matter at some length, learned counsel for the applicants submits that he wants to withdraw this application with liberty to the applicants to file their bail applications before the court of competent jurisdiction.

Learned A.G.A. has no objection to such request.

In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 2.12.2022

SKT/-