Mohd. Saleem Siddique And 4 Others vs State Of U.P. And Another
2023 Latest Caselaw 11154 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 10720 of 2023
 

 
Applicant :- Mohd. Saleem Siddique And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kumar Vikrant,Ajeet Srivastava
 
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 no. 325 of 2021 dated 18.06.2021 submitted in Case Crime No. 332 of 2021, under Sections 147 148, 308, 452, 323, 427, 504, 325 I.P.C., Police Station Kotwali, District Fatehpur and the entire proceedings of Case No. 45582 of 2022, State v. Mohd. Saleem Siddiqui and others, pending in the Court of the Chief Judicial Magistrate, Fatehpur as well as the summoning order dated 01.12.2022 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light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/-