Mamta vs State Of U.P. And Another
2023 Latest Caselaw 17528 ALL

Citation : 2023 Latest Caselaw 17528 ALL
Judgement Date : 14 July, 2023

Allahabad High Court

Mamta vs State Of U.P. And Another on 14 July, 2023

Bench: Gajendra Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:139827
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 24862 of 2023
 

 
Applicant :- Mamta
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Saurabh Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, 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 with the prayer to quash the N.B.W. dated 25.05.2023 in Case No.12 of 2021, under Sections 452, 323, 504, 506 IPC, Police Station Mehnagar, District Azamgarh, pending in the court of Special Judge (POCSO Act), Azamgarh.

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.

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

In view of the above, the instant application is disposed of with liberty to the applicants to appear before court concerned within three weeks 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.

For a period of three weeks, no coercive action shall be taken against the applicant.

Order Date :- 14.7.2023

Sanjeet