Santosh Mishra And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 18582 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:146189
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26111 of 2023
 

 
Applicant :- Santosh Mishra And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ratan Kumar Mishra
 
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 entire proceeding of Case No. 8890 of 2018 (Rajjan Mishra vs. Santosh Mishra), under Section 323 IPC, as well summoning order dated 07.06.2023, pending in the Court Magistrate Court Village Tehsil Meja, 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.

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

Order Date :- 21.7.2023

v.k.updh.