Rajendra Singh And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 18634 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 26372 of 2022
 

 
Applicant :- Rajendra Singh And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Balbir Yadav
 
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 charge-sheet dated 13.05.2021 as well as entire proceedings of Criminal Case No. 29668 of 2021 (State v. Rajendra Singh and others), arising out of Case Crime No. 425 of 2021, under Sections 147, 323, 324, 504, 506 I.P.C., Police Station Kwarsi, District Aligarh pending in the Court of the Chief Judicial Magistrate, Aligarh.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 23.11.2022

SKT/-