Sonu @ Pradeep Kumar And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 19229 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:151035
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 26749 of 2023
 

 
Applicant :- Sonu @ Pradeep Kumar And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anil Kumar Mishra,Asif Akhtar
 
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 charge sheet dated 23.07.2022, cognizance/summoning order dated 17.10.2022 as well as entire proceeding of Case No. 31854 of 2022 (CNR No. UPAL04-032973-2023) (State vs. Niranjan Singh and others), arising out of Case Crime No. 431 of 2022, under Sections 354B, 504, 506 IPC, Police Station Bannadevi, District Aligarh, pending in the court of Chief Judicial Magistrate, Aligarh.

After arguing the matter at some length, learned counsel for the applicants pray 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 within three weeks from today, 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 :- 26.7.2023

v.k.updh.