Dhirendra Bhadauria And Another vs State Of U.P. And Another
2023 Latest Caselaw 22235 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:166640
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 28713 of 2023
 

 
Applicant :- Dhirendra Bhadauria And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vijay Tripathi,Girish Kumar
 
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 with the prayer to quash the entire proceeding in pursuance of charge sheet dated 13.01.2021 as well as summoning order dated 23.06.2022 passed in Case No. 7564 of 2022 (State vs. Dhirendra Bhadauria and another), arising out of Case Crime No. 907 of 2020, under Sections 323, 504, 506 IPC, Police Station Tajganj, District Agra, pending in the court of Chief Judicial Magistrate, Agra.

After arguing the matter at some length, learned counsel for the applicante 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 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 :- 17.8.2023

v.k.updh.