Jagdish And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 18206 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 34394 of 2022
 

 
Applicant :- Jagdish And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vipin Kumar,Kawya,Sarvesh Kumar Dubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as 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 entire proceedings of Case No. 455 of 2022, State v. Jagdish and others, arising out of Case Crime No. 583 of 2021, under Sections 452, 323, 504, 506, 324 I.P.C., Police Station Sikandrarao, District Hathras pending before the Judicial Magistrate, Sikandrarao, Hathras, as well as the cognizance order dated 24.03.2022 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 21.11.2022

SKT/-