Lallan Ram And 2 Others vs State Of U.P.
2023 Latest Caselaw 11149 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 10710 of 2023
 

 
Applicant :- Lallan Ram And 2 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Kundan Rai
 
Counsel for Opposite Party :- G.A.,Pawan Kumar Singh Kaushik
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri N.K. Mishra, learned A.G.A. for the State- opposite party, and Sri Pawan Kumar Singh Kaushik, learned counsel for the informant, and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Case No. 90 of 2021, arising out of Case Crime No. 32 of 2020, under Sections 419, 420, 406, 467, 468, 471, 504 & 506 I.P.C., Police Station Chitbadagaon, District Ballia as well as cognizance and summoning order dated 30.01.2021 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light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 :- 13.4.2023

SKT/-