Munna @ Munna Lal And Another vs State Of U.P. And Another
2023 Latest Caselaw 9894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 11306 of 2023
 

 
Applicant :- Munna @ Munna Lal And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mukul Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Supplementary affidavit filed today is taken on record.

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 Case No. 1732 of 2022, State v. Munna @ Munna Lal and others, arising out of Case Crime No. 0260 of 2022, under Sections 323, 324, 354-Kha, 504, 506 I.P.C., Police Station Iglas, District Aligarh pending before the Judicial Magistrate, Iglas, District Aligarh as well as Charge-sheet No. 244 of 2020 dated 13.07.2022 and the cognizance order dated 23.09.2022 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 4.4.2023

SKT/-