Devraj Yadav And 7 Others vs State Of U.P. And Another
2023 Latest Caselaw 17532 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:139690
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 23931 of 2023
 

 
Applicant :- Devraj Yadav And 7 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Adya Prasad Tewari,Satyam Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
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 with the prayer to quash the charge sheet dated 17.11.2018 and impugned summoning order dated 16.07.2022 as well as entire proceeding of Criminal Case No.378 of 2020, arising out of Case Crime No.169 of 2018, under Sections 147, 323, 506, 452 IPC, Police Station Tharwai, District Prayagraj pending in the court of A.C.J.M., Court No.5, Allahabad.

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 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 :- 14.7.2023

Sanjeet