Ram Ji Rai vs State Of U.P. And Another
2023 Latest Caselaw 21259 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:159956
 
Court No. - 91
 
Case :- APPLICATION U/S 482 No. - 27655 of 2023
 
Applicant :- Ram Ji Rai
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Yogesh Kumar Singh,Niraj Kumar Singh
 
Counsel for Opposite Party :- G.A.,Abhishek Yadav,Rajeev Pandey,Tulsi Singh Yadav
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicants, learned counsel for opposite party no. 2, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the summoning order dated 12.12.2022 passed by Additional Chief Judicial Magistrate 10, Allahabad as well as entire proceeding of Criminal Case No. 1912 of 2022 (State vs. Ratnakar Rai), arising out of case crime no.239 of 2022, under Sections 419, 420, 406, 506 IPC, Police Station Shivkuti, District Prayagraj.

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 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 :- 8.8.2023/v.k.updh.