Sonu Rajbhar And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 19227 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:151656
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 24597 of 2023
 

 
Applicant :- Sonu Rajbhar And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Harendra Yadav
 
Counsel for Opposite Party :- G.A.,R.B. Singh,Richa Kumari
 

 
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 proceedings of criminal case No.3252 of 2023 arising out of case crime No.14 of 2023, under Sections 323, 504, 506, 354-A, 354-B IPC, Police Station-Baresar, District-Ghazipur as well as cognizance order dated 24.03.2023.

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 one month, no cocercive action shall be taken against the applicants.

Order Date :- 26.7.2023

Ashutosh