Vicky And Another vs State Of U.P. And Another
2023 Latest Caselaw 29047 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:200843
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 35053 of 2023
 

 
Applicant :- Vicky And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajesh Kumar Mishra
 
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 summoning order dated 12.09.2022 and the order dated 28.07.2023 as well as entire proceeding of Complaint Case No.2259 of 2021, under Sections 354, 323, 354-A IPC, Police Station Swar, District Rampur.

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 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.

Order Date :- 17.10.2023

Sanjeet