Sakte Singh And Another vs State Of U.P. And Another
2023 Latest Caselaw 19986 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:153529
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 27329 of 2023
 

 
Applicant :- Sakte Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pankaj Satsangi
 
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 applicant with the prayer to quash the charge sheet No. 89 of 2022, dated 21.04.2022 and cognizance order dated 07.07.2022, passed by 3rd Additional Civil Judge (Junior Division)/Judicial Magistrate, Budaun., in Case No. 15629 of 2022, arising out of Case Crime No. 86 of 2022, under Sections 452, 323, 504, 506 IPC, Police Station Binawar, District Budaun as well as entire proceeding pending in the court of 7th Additional Civil Judge (Junior Division)/Judicial Magistrate, Budaun.

After arguing the matter at some length, learned counsel for the applicant 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 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.

For a period of three weeks, no coercive action shall be taken against the applicants.

Order Date :- 31.7.2023

v.k.updh.