Laxman And Another vs State Of U.P.And Another
2022 Latest Caselaw 15336 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 

 
Case :- APPLICATION U/S 482 No. - 15565 of 2022
 

 
Applicant :- Laxman And Another
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Som Veer
 
Counsel for Opposite Party :- G.A.,Devesh Kumar Sharma
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants, learned A.G.A. for the State- opposite party no. 1 and Sri Devesh Kumar Sharma, learned counsel for opposite party no. 2, and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Criminal Case No. 22717 of 2022 (State v. Bheem and others), arising out of Case Crime No. 681 of 2021, under Sections 147, 148, 149, 323, 504, 324, 308 I.P.C., Police Station Goverdhan, District Mathura, pending before the Additional Civil Judge (S.D.)/ Additional Chief Judicial Magistrate, Court No. 2, Mathura.

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. and learned counsel appearing for opposite party no. 2 have 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 31.10.2022

SKT/-