Lallan vs State Of U.P. And Another
2023 Latest Caselaw 22634 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:168062
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 30421 of 2023
 

 
Applicant :- Lallan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pradeep Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire proceeding of Criminal Case No.1471 of 2022, arising out of Case Crime No.189 of 2022, under Sections 147, 323, 504, 506, 457, 380 IPC, Police Station Gambhirpur, District Azamgarh.

3. After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicants to file bail application before the court of competent jurisdiction.

4. Learned A.G.A. has no objection to such request.

5. 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 :- 21.8.2023

Sanjeet