Jaipal And 5 Others vs State Of U.P. And Another
2023 Latest Caselaw 29593 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:204077
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 32914 of 2023
 

 
Applicant :- Jaipal And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Satya Prakash Chaturvedi
 
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 01.11.2022 and cognizance order dated 15.05.2023 as well as entire proceeding of Case No.12023 of 2022, arising out of Case Crime No.96 of 2022, under Sections 147, 148, 149, 452, 307, 323, 504, 506, 325 IPC, Police Station Tappal, District Aligarh.

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 week 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