Bhupendra Singh Raghuvanshi vs State Of U.P. And Another
2023 Latest Caselaw 27337 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:191542
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 33513 of 2023
 

 
Applicant :- Bhupendra Singh Raghuvanshi
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Syed Ali Imam
 
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 02.07.2022 as well as the entire proceeding of Complaint Case No.113 of 2021, under Sections 504, 506 IPC and Section 3(1)(r)(s) of SC/ST Act, Police Station Vijay Nagar, District Ghaziabad.

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 :- 5.10.2023

Sanjeet