Akhilesh And Another vs State Of U.P. And Another
2023 Latest Caselaw 27725 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:193538
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 28677 of 2023
 

 
Applicant :- Akhilesh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shobhit Yadav
 
Counsel for Opposite Party :- G.A.,Sudhakar Shukla
 

 
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 summoning order dated 20.05.2023 as well as entire proceedings of Case No. 31 of 2023, (Smt. Anita Devi Vs. Akhilesh Kumar and other), under Sections 354, 504, 506 I.P.C. and Section 9/10 of POCSO Act, pending in the court of Additional District and Sessions Judge, Court No.13/ Special Judge (POCSO Act), Kanpur Dehat 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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 :- 9.10.2023

Shiv