Brij Kishore Gupta And Another vs State Of U.P. And Another
2023 Latest Caselaw 22056 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164254
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 28722 of 2023
 

 
Applicant :- Brij Kishore Gupta And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Surendra Kumar,Ajay Kumar Giri
 
Counsel for Opposite Party :- G.A.,Ajay Sengar
 

 
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 stay the summoning order dated 11.07.2023 in Case Crime No. 0020 of 2021, under Sections 420, 406, 504, 506 I.P.C., Police Station Kotwali Urai, District Jalaun pending in the court of Chief Judicial Magistrate, Jalaun.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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