Arvind Kumar Dwivedi And Others vs State Of U.P. And Another
2023 Latest Caselaw 28835 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:200211
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29300 of 2010
 

 
Applicant :- Arvind Kumar Dwivedi And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sudhir Shandilya,Avdhesh Narayan Tiwari
 
Counsel for Opposite Party :- Govt. Advocate,Ajai Senger
 

 
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 dated 30.07.2009 as well as entire proceeding of Criminal Case No. 1733 of 2009 (State vs. Arvind Kumar Dwivedi and others), arising out of Case Crime No. 201-A of 2008, under Sections 147, 148, 452, 323, 325 504, 506 IPC, Police Station Kotwali Orai, District Jalaun, pending in the court of Chief Judicial Magistrate,Jalaun at Orai.

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 within a period of four weeks from today, 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.

For a period of four weeks, no coercive action shall be taken against the applicants.

Order Date :- 16.10.2023

v.k.updh.