Inderjeet Yadav And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 27517 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:192629 
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 35759 of 2023
 

 
Applicant :- Inderjeet Yadav And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Inarmal Yadav
 
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 applicant with the prayer to quash the charge sheet dated 29.07.2021 and cognizance/ summoning order dated 09.01.2023, non bailable warrant order dated 4.9.2023 as well as entire proceedings of Case No. 6852 of 2023, (State v. Inderjeet Yadav & others) arising out of Case Crime No. 133 of 2021, under Sections 323, 504, 325, 308, 147 I.P.C., Police Station Geeda, District Gorakhpur, pending in the court of Judicial Magistrate, III, Gorakhpur and further prayer to stay the further proceedings of the aforesaid case has been made.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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 :- 6.10.2023

Shiv