Vedmani And 5 Others vs State Of U.P. And Another
2023 Latest Caselaw 27339 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:191384
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 33478 of 2023
 

 
Applicant :- Vedmani And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kanhaiya Lal Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Learned counsel for the applicants is permitted to make necessary in the memo of prayer clause during the course of the day.

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

3. This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the charge sheet dated 15.07.2019 and summoning order dated 12.02.2020 as well as entire proceeding of Criminal Case No.33 of 2021, arising out of Case Crime No.144 of 2019, under Sections 147, 148, 323, 325, 308, 504, 506 IPC, Police Station Chhawani, District Basti.

4. 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.

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

6. 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