Chhote Lal And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 20899 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 32042 of 2022
 

 
Applicant :- Chhote Lal And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Krishna Kumar Chaurasia
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri Vikas Sahai, 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 proceedings of Case No. 1293 of 2021, State v. Chhote Lal and others, arising out of Case Crime No. 0135 of 2021, dated 12.09.2021, under Sections 323, 504, 506, 427, 452, 325 I.P.C., Police Station Haliya, District Mirzapur pending in the Court of the Civil Judge (Senior Division), F.T.C./ Additional Chief Judicial Magistrate, Mirzapur as well as the charge-sheet dated 30.10.2021 and the summoning order dated 22.12.2021 passed in the said case.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 13.12.2022

SKT/-