Danveer And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 21307 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 37802 of 2022
 

 
Applicant :- Danveer And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vijai Prakash Awasthi,Ajai Kumar
 
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 with the prayer to quash the cognizance order dated 02.03.2022 passed by the Additional Chief Judicial Magistrate, Court No. 2, Budaun in Criminal Case No. 6692 of 2022, State v. Danveer and 3 others, arising out of charge-sheet no. 182 of 2021 dated 14.09.2021 in Case Crime No. 179 of 2021, under Sections 452, 323, 504, 506 I.P.C., Police Station Kunwar Gaon, District Budaun.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 15.12.2022

SKT/-