Sanjay Prakash Gupta And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 21699 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:162558
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29190 of 2023
 

 
Applicant :- Sanjay Prakash Gupta And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vinay Kumar Singh
 
Counsel for Opposite Party :- G.A.,Ankur Jee Srivastav,Yogesh Kumar Srivastava
 

 
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 applicants to quash/ stay the non bailable warrant dated 10.05.2023 as well as entire proceedings of Case No. 1332 of 2021, (State v. Sanjay Prakash Gupta and others), arising out of Case Crime No. 167 of 2020, under Sections 498-A, 323, 506 I.P.C. and 3/4 D.P. Act, Police Station Kydganj, District Prayagraj (Allahabad), pending in the court of Additional Chief Judicial Magistrate, Court No.5, Prayagraj (Allahabad).

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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.

For a period of four weeks, non bailable warrant issued against the applicants shall be kept in abeyance.

Order Date :- 10.8.2023

Shiv