Zishan Khan And 20 Others vs State Of U.P. And Another
2022 Latest Caselaw 20370 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 37310 of 2022
 

 
Applicant :- Zishan Khan And 20 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anand Kumar,Satish Kumar Singh
 
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 dated 11.07.2021 as well as cognizance order dated 20.09.2021 passed by the Civil Judge (Junior Division)/ F.T.C., Crime Against Women, Mirzapur in Case No. 429 of 2021, State v. Zishan Khan and others, arising out of Case Crime No. 89 of 2021, under Sections 354(B), 323, 147, 452, 504, 506 I.P.C., Police Station Adalhat, District Mirzapur.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 7.12.2022

SKT/-