Naveen Kumar Mishra And Another vs State Of U.P. And Another
2023 Latest Caselaw 22055 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164268
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29656 of 2023
 

 
Applicant :- Naveen Kumar Mishra And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anirudha Pandey
 
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/ stay the entire proceedings of Case No. 21522 of 2023, (State v. Naveen Mishra and others), arising out of Case Crime No. 56 of 2022, under Sections 323, 504, 427, 324 I.P.C., Police Station Kakadev, District Kanpur Nagar as well as charge sheet submitted on 13.07.2022 (cognizance taken on 14.10.2022) pending in the court of Metropolitan Magistrate, Second, Kanpur Nagar.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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, no coercive action shall be taken against the applicants.

Order Date :- 16.8.2023

Shiv