Mohammad Ayyub @ Babbu And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 27100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:189895
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29500 of 2023
 

 
Applicant :- Mohammad Ayyub @ Babbu And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kanhaiya Lal,Jeeshan Ahmad Siddiqui,Mohammed Iftekhar
 
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 summoning order dated 24.03.2023 as well as entire proceeding of Case No.187 of 2023, arising out of Case Crime No.0301 of 2022, under Sections 452, 323, 504, 506, 427, 308 IPC, Police Station Nawabganj, District Allahabad, pending in the court of A.C.J.M.-VII, Allahabad.

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 four weeks from today, 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.

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

Order Date :- 4.10.2023

Sanjeet