Deepa And 5 Others vs State Of U.P. And Another
2023 Latest Caselaw 29241 ALL

Citation : 2023 Latest Caselaw 29241 ALL
Judgement Date : 18 October, 2023

Allahabad High Court

Deepa And 5 Others vs State Of U.P. And Another on 18 October, 2023

Bench: Rajiv Gupta





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202092
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 37618 of 2023
 

 
Applicant :- Deepa And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ashok Kumar Nigam,Divya Jyoti Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajiv Gupta,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 with the prayer to quash impugned judgment dated 29.08.2023 passed by District Judge, Bagpat in Criminal Revision No. 166 of 2023 (Om Singh and 5 others Vs. State of U.P. and others) and summoning order dated 01.07.2022 as well as entire proceeding of Complaint Case No. 559 of 2021 (Smt. Suman Devi Vs. Om Singh and 5 others), under Sections 452, 354-B, 504, 506 IPC, Police Station Baraut, District Baghpat, pending in the court of J.M., Baghpat.

3. After some arguments, learned counsel for the applicants has made a statement at the Bar, on instructions, that he does not want to press other prayers made in the instant application and states that the applicants are ready to appear before the court below and seek their bail and that their release be considered in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2022) 10 SCC 51.

4. Per contra, learned AGA states that he has no objection to the aforesaid prayer made by learned counsel for the applicants for not pressing the other prayers made in the instant application.

5. In view of the above, in case the applicants appear before the court below within three weeks from today and seek bail, their release be considered in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2022) 10 SCC 51.

6. With the aforesaid observations, this application under Section 482 Cr.P.C. is finally disposed off.

Order Date :- 18.10.2023

Subham