Akram @ Akram Hashmi vs State Of U.P. And Another
2023 Latest Caselaw 23965 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:173980
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31905 of 2023
 

 
Applicant :- Akram @ Akram Hashmi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Satya Prakash Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, learned counsel for the opposite party no.2 and 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 summoning order dated 05.02.2021 in Case No.3936 of 2019 (C.N.R. No.UPJP04016070-2019), under Sections 323, 504, 506, 498-A IPC, Police Station Sujanganj, District Jaunpur.

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 counsel for the opposite party no.2 and learned A.G.A. have 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 :- 29.8.2023

Sanjeet