Vinod Kumar And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 23270 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:171375
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 21634 of 2023
 

 
Applicant :- Vinod Kumar And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Amarendra Mani
 
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 charge sheet No. 008 of 2022 dated 14.01.2022 and cognizance order dated 26.07.2022 as well as entire proceeding of criminal Case No. 17783 of 2022 (State vs.Vinod and others), whereby the applicant no. 1 is summoned in Case Crime No. 32 of 2021, under Sections 323, 352, 354, 506 IPC, applicant no. 2, 3 and 4 are summoned under Sections 323, 352, 506 IPC, Police Station Sakit, District Etah, pending in the court of Judicial Magistrate, Etah.

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 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 :- 24.8.2023

v.k.updh.