Jugendra @ Jaggu And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 18421 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144760
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26017 of 2023
 

 
Applicant :- Jugendra @ Jaggu And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Akhilesh,Afzal Tasleem
 
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 applicant with the prayer to quash the summoning order dated 15.05.2023 passed by Judicial Magistrate/Additional Civil Judge (Junior Division) Court No. 23 Etah in complaint case no. 663 of 2022 (Sunita Versus Jugendra @ Jaggu and others) under Sections 354, 452, 323, 504, 506 I.P.C., Police Station Raja Ka Rampur, District Etah pending in the Court of Judicial Magistrate, Court No. 09, District Agra.

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 :- 20.7.2023

Imtiyaz