Neha Sharma Nad 5 Others vs State Of U.P. And Another
2023 Latest Caselaw 19064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:147849
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 25559 of 2023
 

 
Applicant :- Neha Sharma Nad 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sudhir Kumar Singh Parmar,Krishna Gopal 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 summoning order dated 21.03.2023 as well as entire proceedings of Case No. 2543 of 2022, arising out of Complaint Case No. 2543 of 2022, under Sections 109/494 I.P.C., Police Station Kamalganj, District Farrukhabad.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 25.7.2023

Shiv