Syed Mukhtar Hussain And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 14321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 14067 of 2023
 

 
Applicant :- Syed Mukhtar Hussain And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vinod Kumar Tirpathi,Manoj Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri V.S. Rajbhar, 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 summoning order dated 01.03.2023 passed by the Additional Chief Judicial Magistrate, Court No. 5, Meerut passed in Complaint Case No. 2443 of 2022, Iqbal v. Saiyyad and others, under Sections 406, 420, 506 I.P.C., Police Station Civil Lines, district Meerut.

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 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 5.5.2023

SKT/-