Atar Singh And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 29636 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:203947
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 38059 of 2023
 

 
Applicant :- Atar Singh And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vijay Prakash Singh Kushwaha
 
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 7.3.2021 and cognizance/ summoning order dated 13.9.2021 as well as entire proceedings of Case No. 10947 of 2021, arising out of Case Crime No. 113 of 2020, under Sections 323, 504, 332, 353 I.P.C., Police Station Fatehpur Sikri, District Agra, pending in the court of Additional Chief Judicial Magistrate, Court No.1, Agra 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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.

Order Date :- 26.10.2023

Shiv