Ram Raj Alias Raj Patel vs State Of U.P. And Another
2023 Latest Caselaw 29081 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:200482
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 33314 of 2023
 

 
Applicant :- Ram Raj Alias Raj Patel
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Nirbhay Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, 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 charge sheet dated 12.02.2021 in Case No.4355 of 2022, arising out of Case Crime No.0334 of 2020, under Sections 452, 504, 323, 506 IPC, Police Station Holagarh, District Prayagraj.

3. After arguing the matter at some length, learned counsel for the applicant 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 four 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.

Order Date :- 17.10.2023

Sanjeet