Mohd. Saukeen And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 18637 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:145673
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26067 of 2023
 

 
Applicant :- Mohd. Saukeen And 2 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Narayan Swaroop,Vinay Kumar Singh
 
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 to quash the impugned non bailable warrant dated 01.07.2022 as well as entire proceedings of Case No. 2397 of 2020, (State v. Mohd. Shaukeen and others), arising out of Case Crime No. 107 of 2019, under Sections 498-A, 323, 504, 506 I.P.C. and Section 3/4 D.P. Act, Police Station Mahila Thana, District Gautam Budh Nagar.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 21.7.2023

Shiv