Malti Devi And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 18638 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:145429
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 24057 of 2023
 

 
Applicant :- Malti Devi And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sarita Singh,Ajay Kumar Singh
 
Counsel for Opposite Party :- G.A.,Vivek Kumar Singh
 

 
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 Complaint Case No.6205 of 2019, under Section 467 IPC, Police Station Kotwali, District Jaunpur as well as summoning order dated 13.05.2022.

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 within a period of two weeks from today 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

Sanjeet