Akhilesh Kharwar And Another vs State Of U.P. And Another
2023 Latest Caselaw 21437 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:160975
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 27933 of 2023
 

 
Applicant :- Akhilesh Kharwar And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Praveen Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicants, 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 entire proceeding of Case No. 13429 of 2023 (State vs. Akhilesh Kharwar), arising out of Case Crime No. 62 of 2022, under Sections 323, 504, 506, 332, 353, 427 IPC, Police Station Nagasarhalt, District Ghazipur, pending in the court of Chief Judicial Magistrate, Ghazipur and charge sheet dated 13.01.2023 as well as cognizance/summoning order dated 22.03.2023.

After arguing the matter at some length, learned counsel for the applicants 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 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 :- 9.8.2023

v.k.updh.