Shakir Ali And 6 Others vs State Of U.P. And Another
2023 Latest Caselaw 17018 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:136703
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 22402 of 2023
 

 
Applicant :- Shakir Ali And 6 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ved Ratan,Mohd. Salim Khan
 
Counsel for Opposite Party :- G.A.,Shiv Sharan Tripathi
 

 
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 to quash the impugned charge sheet dated 24.11.20222 and cognizance/ summoning order dated 02.02.2023 as well as entire proceedings of Case No. 65 of 2023, (State v. Sakir Ali and others), arising out of Case Crime No. 213 of 2022, under Sections 147, 452, 504, 323, 324, 506, 427, 336, 325 I.P.C., Police Station Gangiri, District Aligarh.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 11.7.2023

Shiv