Chandra Prakash And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 13596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 29876 of 2022
 
Applicant :- Chandra Prakash And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vipin Kumar
 
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 with the prayer to quash the entire criminal proceeding of Case No. 213 of 2021 (Smt. Pushpa v. Chandra Prakash and others), under Sections 323, 504, 506, 354 I.P.C., Police Station Bhogaon, District Mainpuri pending in the Court of the Additional civil Judge (Junior Division)/ Judicial Magistrate, Court No. 6, Mainpuri.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 20.9.2022

SKT/-