Dileep Kumar And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 29592 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:204151
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 34017 of 2023
 

 
Applicant :- Dileep Kumar And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Laxmi Kant Shukla
 
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 charge sheet dated 27.03.2019 and cognizance/summoning order dated 03.08.2019 as well as entire proceeding of Case No.745 of 2019, arising out of Case Crime No.259 of 2018, under Sections 323, 504, 506, 452, 4287 IPC, Police Station Bahariya, District Allahabad.

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.

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

Order Date :- 26.10.2023

Ashutosh