Khalil Ahmad And Another vs State Of U.P. And Another
2023 Latest Caselaw 14763 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:100823
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 12207 of 2023
 

 
Applicant :- Khalil Ahmad And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Indra Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

1. Heard learned counsel for the applicants as well as Sri Vikas Sahai, learned A.G.A. for the State- opposite party and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Case No. 1403 of 2022, State v. Khalil Ahmad and another, arising out of Case Crime No. 247 of 2021, under Sections 324 323, 504, 506 I.P.C., Police Station Visharatganj, District Bareilly, pending in the Court of the Judicial Magistrate- Ist, Bareilly as well as charge-sheet no. 03 of 2022 dated 02.01.2022 and the cognizance/ summoning order dated 29.08.2022 passed in the said case.

3. 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.

4. Learned A.G.A. has no objection to such request.

5. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 10.5.2023

SKT/-