Surendra Yadav And 2 Others vs State Of U.P. And Anotehr
2023 Latest Caselaw 29278 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202026
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 38826 of 2023
 

 
Applicant :- Surendra Yadav And 2 Others
 
Opposite Party :- State Of U.P. And Anotehr
 
Counsel for Applicant :- Avadhesh Singh,Rajeev Upadhyay
 
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 applicant with the prayer to quash the charge sheet dated 01.12.2019 and cognizance order dated 09.09.2020 as well as entire proceedings arising out of Case Crime No. 173 of 2019, under Sections 323, 504, 506 I.P.C. and Section 3(2)(va), 3(1)(da), 3(1)Dha of SC/ST Act, Police Station Raunapar, District Azamgarh, pending in the court of Special Judge SC/ST Act, Azamgarh and further prayer to stay the further proceedings of the aforesaid case has been made.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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 :- 18.10.2023

Shiv