Ravi Jain vs State Of U.P. And Another
2023 Latest Caselaw 27096 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:190022
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 33668 of 2023
 

 
Applicant :- Ravi Jain
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rabindra Bahadur Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, 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 summoning order dated 07.11.2020 as well as the entire proceeding of Complaint Case No.365 of 2020, under Section 138 of N.I. Act, P.S. Hari Parvat, District Agra.

3. After arguing the matter at some length, learned counsel for the applicant 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 :- 4.10.2023

Sanjeet