Lakhan Singh And Another vs State Of U.P. And Another
2023 Latest Caselaw 19736 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:152537
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 27189 of 2023
 

 
Applicant :- Lakhan Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjai Srivastava
 
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 order dated 03.07.2023 for N.B.W. and Section 82 and 83 Cr.P.C. issued in Criminal Case No. 73 of 1992 (State vs. Ram Shankar and others), under Sections 147, 452, 504, 506, 323, 324 IPC, P.S. Gohan, District Jalaun, pending in the court of Civil Judge (Junior Division/Judicial Magistrate, District Jalaun.

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 within four weeks 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 four weeks N.B.W. dated 03.07.2023 and process under Section 82/83 be kept in abeyance.

Order Date :- 28.7.2023

v.k.updh.