Prahlad And Another vs State Of U.P. And Another
2023 Latest Caselaw 9674 ALL

Citation : 2023 Latest Caselaw 9674 ALL
Judgement Date : 3 April, 2023

Allahabad High Court

Prahlad And Another vs State Of U.P. And Another on 3 April, 2023

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 46915 of 2019
 

 
Applicant :- Prahlad And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajendra Kumar Yadav,Satendra Kumar Sharma
 
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 entire proceedings of Criminal Case No. 640 of 2019, State v. Prahlad and another, arsing out of Case Crime No. 215 of 2018, under Section 354 I.P.C., Police Station Diyoriya Kalan, District Pilibhit pending in the Court of the Judicial Magistrate, Beesalpur, district Pilibhit.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 3.4.2023

SKT/-