Shri. Tek Chanda And Another vs State Of U.P. And Another
2023 Latest Caselaw 27069 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:191498
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31965 of 2018
 

 
Applicant :- Shri. Tek Chanda And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Samarth Sinha,Kapil Tyagi,Sunil Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

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

This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire criminal proceedings as well as charge-sheet dated 14.04.2018, arising out of Case Crime No. 688 of 2017, under Sections 498A, 323, 506 IPC and Section 3/4 of Dowry Prohibition Act, P.S. Jevar, District Gautam Budh Nagar, pending in the Court of Judicial Magistrate, Gautam Budh Nagar.

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.

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

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 within a period of four weeks 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.

For a period of four weeks no coercive action shall be taken against the applicants.

Order Date :- 4.10.2023

A. Tripathi