Mukesh Rajpoot vs State Of U.P. And Another
2023 Latest Caselaw 29450 ALL

Citation : 2023 Latest Caselaw 29450 ALL
Judgement Date : 19 October, 2023

Allahabad High Court

Mukesh Rajpoot 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:203278
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 38923 of 2023
 

 
Applicant :- Mukesh Rajpoot
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shiv Bahadur Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, 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 summoning order dated 22.07.2022 and N.B.W. order dated 05.04.2023 as well as the entire proceeding of Complaint Case No.1920 of 2019, under Sections 498-A, 323 IPC and Section 3/4 of D.P. Act, Police Station Mahila Thana Nawabad, District Jhansi.

3. After arguing the matter at some length, learned counsel for the applicant 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. For a period of four weeks from today, no coercive action shall be against the applicant.

Order Date :- 19.10.2023

Sanjeet