Shamshad And Another vs State Of U.P. And Another
2023 Latest Caselaw 29448 ALL

Citation : 2023 Latest Caselaw 29448 ALL
Judgement Date : 19 October, 2023

Allahabad High Court

Shamshad And Another vs State Of U.P. And Another on 19 October, 2023

Bench: Gajendra Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:203234
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 39024 of 2023
 

 
Applicant :- Shamshad And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ashish Kumar Pandey,Dheeraj Bahadur Singh
 
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 applicants with the prayer to quash the N.B.W. order dated 15.11.2021 as well as entire proceeding of S.T. No.561 of 2009, arising out of Case Crime No.797 of 2008, under Sections 392, 411, 120-B IPC, Police Station Masoori, District Ghaziabad.

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 within a period of 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. For a period of four weeks from today, no coercive action shall be taken against the applicants.

Order Date :- 19.10.2023

Sanjeet