Soran Singh And 11 Others vs State Of U.P. And Another
2023 Latest Caselaw 9205 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 5737 of 2023
 

 
Applicant :- Soran Singh And 11 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vinod Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri Rupak Chaubey, 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 proceedings of Case No. 4223 of 2022, State v. Soran Singh and others, arising out of Case Crime No. 0216 of 2022, under Sections 147, 323, 504, 506, 427 I.P.C., Police Station Akrabad, District Aligarh, pending in the Court of the Additional Chief Judicial Magistrate-I, Aligarh as well as the charge-sheet dated 24.07.2022 and the cognizance and summoning order dated 26.08.2022 passed in the said case.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate applications for bail, which shall be decided by the court below in the light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 :- 28.3.2023

SKT/-