Prem Chand And 11 Ors vs State Of U.P. And Another
2023 Latest Caselaw 26898 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:189618
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 934 of 2020
 

 
Applicant :- Prem Chand And 11 Ors
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Surya Pratap Singh Parmar
 
Counsel for Opposite Party :- G.A.,Sriram Dhar Dubey
 

 
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 charge sheet dated 24.07.2019 and cognizance/summoning order dated 24.07.2019 as well as entire proceeding of Criminal Case No.2154 of 2019, arising out of Case Crime No.56 of 2019, under Sections 147, 323, 504, 506, 452 IPC, Police Station Gyanpur, District Bhadohi.

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, 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