Munnu And Another vs State Of U.P. And Another
2023 Latest Caselaw 29046 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202247
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 37374 of 2023
 

 
Applicant :- Munnu And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Akhil Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the charge sheet dated 20.05.2023 along with cognizance order dated 13.09.2023 as well as entire proceeding of Criminal Case No. 6162 of 2023 (State vs. Munnu and others), arising out of Case Crime No. 75 of 2023, under Sections 147, 452, 323, 454-Kha IPC, Police Station Thathiya, District Kannauj, pending in the court of Civil Judge (Junior Division)/Fast Track Court-II, Kannauj.

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 within a period of four weeks 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.

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

Order Date :- 17.10.2023

v.k.updh.