Pradeep And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 26891 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:189673
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31328 of 2023
 

 
Applicant :- Pradeep And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Raju Kanaujia
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the cognizance/summoning order dated 21.06.2023 and charge sheet dated 29.11.2022 as well as entire proceeding of Criminal Case No.1231 of 2023 arising out of Case Crime No.493 of 2022, under Sections 323, 452, 504, 506, 425 IPC, Police Station Gursahaiganj, District Kannauj.

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 bail application 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 with liberty to the applicants to appear before court concerned and file appropriate application for bail within a period of one month, 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 :- 3.10.2023

Sanjeet