Baburam And 11 Others vs State Of U.P. And Another
2022 Latest Caselaw 21886 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 39721 of 2022
 

 
Applicant :- Baburam And 11 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjeev Kumar Gaur,Babita Upadhyay
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri V.S. Rajbhar, 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 with the prayer to quash the orders dated 03.10.2022 and 01.11.2022 passed by the Chief Judicial Magistrate, Pilibhit in Case No. 10095 of 2020, State v. Sunil Kumar Fauji and others, arising out of Case Crime No. 156 of 2020, under Sections 147, 148, 149, 332, 336, 353, 427, 308, 188, 269, 270, 271 I.P.C., 3/4 Epidemic Diseases Act, 1897, 51 Disaster Management Act, 2005 and 7 Criminal Law (Amendment) Act, 2013, Police Station Bilsanda, District Pilibhit.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 19.12.2022

SKT/-