Ramapati Nishad vs State Of U.P. And Another
2023 Latest Caselaw 20270 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:154898
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 1783 of 2016
 

 
Applicant :- Ramapati Nishad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Prem Prakash
 
Counsel for Opposite Party :- G.A.,Ramagya Shukla
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the chargesheet dated 30.11.2014 and cognizance order dated 06.10.2015 passed in case No.10213 of 2015 arising out of case crime No.1086 of 2014, under Sections 323, 504, 506, 427 IPC, Police Station-Vindhyachal, Distrit-Mirzapur.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicants to file bail application 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 off 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 :- 2.8.2023

Ashutosh