Bhura @ Hans Kumar And 4 Others vs State Of U.P. And Another
2023 Latest Caselaw 29083 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:200406
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 32806 of 2023
 

 
Applicant :- Bhura @ Hans Kumar And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shweta Singh,Rakesh Kumar Maurya
 
Counsel for Opposite Party :- G.A.,Amit Prakash Upadhyay
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicants, learned counsel for the opposite party no.2 as well as the 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 cognizance order dated 28.04.2023 as well as entire proceeding of Case No.788 of 2023, arising out of Case Crime No.36 of 2022, under Sections 147, 148, 149, 324, 504, 323, 506 IPC, Police Station Lodha, District Aligarh.

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 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