Mateen Khan And 5 Ors vs State Of U.P. And Another
2023 Latest Caselaw 28828 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:201768
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 4630 of 2019
 

 
Applicant :- Mateen Khan And 5 Ors
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sanjay Singh,Mohd. Jamshed Khan,Syed Ahmed Faizan,Vinod Kumar Pandey
 
Counsel for Opposite Party :- G.A.,Deepak Kumar Srivastava,Rakesh Kumar
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicants, learned counsel for opposite party no. 2, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the charge sheet No. 515 of 2018 dated 08.11.2018 as well as entire proceeding of Criminal Case No. 1214 of 2018 (State vs. Mateen Khan and others), arising out of Case Crime No. 38 of 2018, under Sections 498A, 377, 323, 506 IPC and Section 3/4 D.P. Act, Police Station Jalalabad, District Shahjahanpur, pending in the court of Additional Civil Judge (Senior Division), Court No. 9, Shahjahanpur.

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.

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

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 :- 16.10.2023

v.k.updh.