Sumit Kumar Singh And Another vs State Of U.P. And Another
2023 Latest Caselaw 15394 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:106556
 
Court No. - 66
 

 
Case :- APPLICATION U/S 482 No. - 15738 of 2023
 

 
Applicant :- Sumit Kumar Singh And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Ratish Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.

Heard learned counsel for the applicants as well as Sri Rupak Chaubey, 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 further proceedings of Case No. 5508 of 2021, State v. Viresh and others, arising out of Case Crime No. 228 of 2020, under Sections 324, 504, 506, 308 I.P.C., Police Station Fatehganj West, District Bareilly pending in the Court of the Additional Chief Judicial Magistrate-V, Bareilly as well as the charge-sheet dated 07.10.2020 and the summoning order/ non-bailable warrant dated 29.03.2022 passed in the said case.

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In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 16.5.2023

SKT/-