Imtiyaz Ali And Another vs State Of U.P. And Another
2023 Latest Caselaw 29281 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:201506 
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 37586 of 2023
 

 
Applicant :- Imtiyaz Ali And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mohammad Sadab Khan
 
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 12.09.2014 and cognizance order dated 12.08.2015 as well as entire proceedings of Case No. 1442 of 2015, (State v. Imtiyaz Ali And Another), under Sections 323, 504 I.P.C., Police Station Bekanganj, District Kanpur Nagar, pending in the court of Metropolitan Magistrate, Court No.7, Kanpur Nagar 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within one month, which shall be decided in the light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.

6. For a period of one month, no coercive action shall be taken against the applicants.

Order Date :- 18.10.2023

Shiv