Brijesh And 4 Others vs State Of U.P. And Another
2023 Latest Caselaw 18426 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:145483
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 25981 of 2023
 

 
Applicant :- Brijesh And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Jitendra Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard Sri Jitendra Kumar Yadav, 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 non bailable warrant dated 15.04.2023 passed by Ist Additional Chief Judicial Magistrate, Pilibhit in Case No. 718 of 2023 (State of U.P. Versus Brijesh Kumar and others) in Case Crime No. 819 of 2022, under Section 147, 308, 323, 336, 504, 506 I.P.C., Police Station Pooranpur, District Pilibhit.

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.

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

Order Date :- 20.7.2023

Imtiyaz