Rajaram And 5 Others vs State Of U.P. And Another
2023 Latest Caselaw 12988 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 13708 of 2023
 

 
Applicant :- Rajaram And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kuldeep Singh
 
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 order dated 07.12.2019 passed by the Additional Session Judge/ Special Judge (D.A.A. Act), Banda in Special Case No. 39 of 2018, Rajesh v. Awadh and others, under Sections 147, 148, 395, 323, 149, 504, 506 I.P.C., Police Station Chilla, District Banda as well as the summoning order dated 01.03.2023 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided by the court concerned in the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/-