Leela @ Avanish Kumar And 5 Others vs State Of U.P. And Another
2023 Latest Caselaw 13192 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 14035 of 2023
 

 
Applicant :- Leela @ Avanish Kumar And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Akhilendra Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri Rupak Chaubey, 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 Case No. 3218 of 2018, State v. Leela and others, arising out of Case Crime No. 374 of 2017, under Section 63 U.P. Excise Act and 420 I.P.C., Police Station Eka, District Firozabad pending in the Court of the Additional Civil Judge (Junior Division)-II, Shikohabad, Firozabad as well as the charge-sheet dated 23.02.2018 and the cognizance order dated 22.11.2018 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 27.4.2023

SKT/-