Pradeep Dev And 3 Others vs State Of U.P. And 3 Others
2023 Latest Caselaw 28189 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:195577
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 32989 of 2023
 

 
Applicant :- Pradeep Dev And 3 Others
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Shyam Singh,Rajesh Kumar Nishad
 
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 entire proceeding of Criminal Case No.14093 of 2022, arising out of Case Crime No.0018 of 2022, under Sections 504 IPC and Section 26 of Indian Forest Act and Section 27/51 of Wildlife Protection Act, Police Station Madhotanda, District Pilibhit.

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 within a period of three weeks from today 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.

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

Order Date :- 11.10.2023

Sanjeet