Rohit And Another vs State Of U.P. And Another
2023 Latest Caselaw 22058 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164513
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29719 of 2023
 

 
Applicant :- Rohit And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Hari Narayan 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 applicants to quash the charge sheet dated 08.11.2022 and to quash/ stay the cognizance/ summoning order dated 17.05.2023 as well as entire proceedings of Case No. 31407 of 2023, (State v. Rohit and others), arising out of Case Crime No. 205 of 2022, under Sections 147, 323, 504, 308 I.P.C., Police Station Jhagaha, District Gorakhpur, pending in the court of Additional Civil Judge (Junior Division) Court No.7, Gorakhpur.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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

Order Date :- 16.8.2023

Shiv