Sonu vs State Of U.P. And Aother
2023 Latest Caselaw 21026 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158345
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 27523 of 2023
 

 
Applicant :- Sonu
 
Opposite Party :- State Of U.P. And Aother
 
Counsel for Applicant :- Vinod Shankar Tripathi,Rajesh Kumar Namdev
 
Counsel for Opposite Party :- G.A.
 

 
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 summoning order dated 02.03.2023, in Case No. 849/IX of 2022 (Manju Devi VS. Sonu, under Section 354 IPC, Police Station Marka, District Banda, pending in the court of Judicial Magistrate Baberu, District Banda.

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 of with liberty to the applicant to appear before court concerned and file appropriate application for bail within a period of three weeks, 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.

For a period of three weeks, no coercive action shall be taken against the applicant.

Order Date :- 7.8.2023

v.k.updh.