Laxman Singh vs State Of U.P. And Another
2023 Latest Caselaw 23970 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:174126
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31942 of 2023
 

 
Applicant :- Laxman Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ansar Ahmad
 
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 impugned order dated 12.07.2023 as well as the entire proceedings of Case No.1965 of 2022, arising out of Case Crime No.242 of 2021, under Sections 193, 420, 120-B IPC, Police Station Madrak, District Aligarh.

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 :- 29.8.2023

Sanjeet