Lorik Sahani And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 19020 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149355
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26492 of 2023
 

 
Applicant :- Lorik Sahani And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Devendra Kumar Tiwari,Byas Kumar Prasad
 
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 Criminal Case No. 1467 of 2021 (State vs. Lorik and others) and charge sheet dated 30.04.2021, arising out of Case Crime No. 0168 of 2020, under Sections 147, 148, 323, 504, 506, 352, 308 and 325 IPC, Police Station Rampur Karkhana, District Deoria, pending in the court of Chief Judicial Magistrate, Court No. 17, Deoria.

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 :- 25.7.2023

v.k.updh.