Ramgopal And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 19248 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149216
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 25644 of 2023
 

 
Applicant :- Ramgopal And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Zafar Abbas,Sarve Nazir
 
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 entire proceedings of Complaint Case No.450 of 2021, under Sections 323, 504, 506, 387 I.P.C., Police Station Kotwali Lalitpur, District Lalitpur pending in the court of Chief Judicial Magistrate, Lalitpur.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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

For a period of two months, no coercive action shall be taken against the applicants.

Order Date :- 26.7.2023

Shiv