Smt Manju Singh And Another vs State Of U.P. And Another
2023 Latest Caselaw 11947 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 13628 of 2023
 

 
Applicant :- Smt Manju Singh And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sabhajeet,Nishad Ramjanki
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri V.S. Rajbhar, 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 entire proceedings of Criminal Case No. 3577 of 2023, State v. Sajid and 2 others, arising out of Case Crime No. 55 of 2021, under Sections 379, 411, 120-B I.P.C. and 2/3(2)(e) Prevention of Damage to Public Property Act, 1984, Police Station Kairana, District Shamli pending in the Court of the Chief Judicial Magistrate, Shamli as well as the charge-sheet dated 17.01.2023 and the cognizance & summoning order dated 20.02.2023 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate application for bail, which shall be decided by the court below in the light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 :- 19.4.2023

SKT/-