Saurabh Jat And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 36508 ALL

Allahabad High Court

Saurabh Jat And 2 Others vs State Of U.P. And Another on 22 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:242536
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 45854 of 2023
 

 
Applicant :- Saurabh Jat And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mohd. Shahibe Alam
 
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 with the prayer to quash the charge sheet dated 06.09.2013 and cognizance/ summoning order dated 28.11.2013 and NBW order dated 10.03.2014 as well as entire proceedings of Case No. 7346 of 2013, (State v. Saurabh and others) arising out of Case Crime No. 784 of 2013, under Sections 323, 324, 506 I.P.C., Police Station Baraut, District Baghpat, pending in the court of CJM, Baghpat and further prayer to stay the further proceedings of the aforesaid case has been made.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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 :- 22.12.2023

Shiv