Vijay And Another vs State Of U.P. And Another
2022 Latest Caselaw 15935 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 14598 of 2022
 

 
Applicant :- Vijay And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sukrampal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as 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 entire proceedings of Case No. 6320/9 of 2021 (State v. Ajay and others), arising out of Case Crime No. 86 of 2021, under Sections 406, 420, 506 I.P.C., Police Station Adarsh Mandi, District Shamli, pending in the Court of the Civil Judge (Senior Division)/ Additional Chief Judicial Magistrate, Shamli.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 3.11.2022

SKT/-