Suman Pandey And Another vs State Of U.P. And Another
2023 Latest Caselaw 8459 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 6231 of 2023
 

 
Applicant :- Suman Pandey And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dinesh Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri Vikas Sahai, learned A.G.A. for the State- opposite party and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants challenging the charge-sheet dated 15.07.2019 submitted in Case No. 774 of 2019, State v. Suman Pandey and another, arising out of Case Crime No. 638 of 2019, under Sections 406, 323, 504, 506 I.P.C., Police Station Lanka, District Varanasi as well as the cognizance order dated 25.11.2019 and the summoning order dated 20.12.2019 passed by the Judicial Magistrate, Court No. 1, Varanasi.

After arguing the matter at some length, learned counsel for the applicants submits that he wants to withdraw this application with liberty to the applicants to file their bail applications 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 22.3.2023

SKT/-