Afaq And 6 Others vs State Of U.P. And Another
2023 Latest Caselaw 14467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:98178
 
Court No. - 66
 
Case :- APPLICATION U/S 482 No. - 7063 of 2023
 
Applicant :- Afaq And 6 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mohd. Kalim,Mary Puncha (Sheeb Jose)
 
Counsel for Opposite Party :- G.A.,Ch. Dil Nisar,Vinay Prakash Shukla
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants, Sri Rupak Chaubey, learned A.G.A. for the State- opposite party no. 1, and Sri Vinay Prakash Shukla, learned counsel for the opposite party no. 2, and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Case No. 2520 of 2022, State v. Mohd. Afaq and others, arising out of Case Crime No. 400 of 2017, under Sections 420, 120B, 467, 468, 471 I.P.C., Police Station Deoband, District Saharanpur pending in the Court of the Additional Chief Judicial Magistrate, Deoband, District Saharanpur along with the charge-sheet dated 30.04.2022 and the cognizance order dated 14.09.2022 passed against the applicants arising out of Case Crime No. 7 of 2022, Police Station Deoband, District Saharanpur.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 8.5.2023

SKT/-