Manoj Maurya @ Radhey Shyam Maurya ... vs State Of U.P. And Another
2023 Latest Caselaw 22054 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164333 
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29666 of 2023
 

 
Applicant :- Manoj Maurya @ Radhey Shyam Maurya And 7 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shesh Nath Bhatt,Awadhesh Kumar Sharma
 
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 applicants to quash the charge sheet dated 12.10.2022 and summoning order dated 27.02.2023 as well as entire proceedings of Case No. 108 of 2023, (State v. Manoj Maurya @ Radhey Shyam Maurya and others), arising out of Case Crime No. 0225 of 2022, under Sections 147, 148, 308, 323, 504, 506 I.P.C., Police Station Rudhauli, District Basti.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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

Order Date :- 16.8.2023

Shiv