Ram Kumar And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 13979 ALL

Citation : 2023 Latest Caselaw 13979 ALL
Judgement Date : 2 May, 2023

Allahabad High Court

Ram Kumar And 3 Others vs State Of U.P. And Another on 2 May, 2023

Bench: Vivek Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 15884 of 2023
 

 
Applicant :- Ram Kumar And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ram Ashish Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as 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 with the prayer to quash the impugned order dated 13.10.2023 passed by the Civil Judge (Junior Division)/ F.T.C./ Judicial Magistrate (Crime Against Women), Etawah in Complaint Case No. 15894 of 2022, Anita Devi v. Ram Kumar and others, under Sections 323, 452, 504 I.P.C., Police Station Bakewar, District Etawah.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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

Order Date :- 2.5.2023

SKT/-