Srikant @ Suryakant And Another vs State Of U.P. And Another
2023 Latest Caselaw 14522 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:98726
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 11789 of 2023
 

 
Applicant :- Srikant @ Suryakant And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dhirendra Kumar Srivastava
 
Counsel for Opposite Party :- G.A.,Ashutosh Kumar Pandey
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants, Sri Vikas Sahai, learned A.G.A. for the State- opposite party, and Sri Ashutosh Kumar Pandey, 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 with the prayer to quash the summoning order dated 18.06.2022 passed by the Additional Sessions Judge/ Fast Track Court- Ist, Chandauli on application under Section 319 Cr.P.C. moved by the opposite party no. 2 in Session Trial No. 103 of 2017, State v. Rajesh, arising out of Case Crime No. 77 of 2017, under Sections 354, 506, 376 I.P.C., Police Station Chandauli, District Chandauli pending before him.

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. and learned counsel for the opposite party no. 2 have 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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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/-