Amar Singh And Another vs State Of U.P. And Another
2023 Latest Caselaw 23705 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:173343
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 30339 of 2023
 

 
Applicant :- Amar Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ajay Kumar Chaurasia
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicants, 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 to quash the summoning order dated 18.07.2019 as well as entire proceedings of Case No. 6906409 of 2018, (Rajpal Singh Vs. Pancho Devi), under Sections 420, 504, 506 I.P.C., Police Station Shahganj, District Agra.

3. 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.

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

5. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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 :- 28.8.2023

Shiv