Prakash And Another vs State Of U.P. And Another
2023 Latest Caselaw 12986 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 13806 of 2023
 

 
Applicant :- Prakash And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shiv Prakash
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard Sri Upendra Kumar Singh, Advocate holding brief of Sri Shiv Prakash, 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 the impugned order dated 10.03.2023 passed by the Judicial Magistrate- IInd, Hapur in Case No. 2142 of 2019, State v. Prakash and others, arising out of Case Crime No. 229 of 2017, under Sections 332, 353, 336, 427 I.P.C., Police Station Hafizpur, District Hapur pending in the Court of the Judicial Magistrate- IInd, Hapur as well as proceedings of 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 26.4.2023

SKT/-