Rajdeep @ Raju Bharti And 4 Others vs State Of U.P. And Another
2023 Latest Caselaw 29739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:205877
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 39385 of 2023
 

 
Applicant :- Rajdeep @ Raju Bharti And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ajay Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the cognizance order dated 07.08.2023, passed by Judicial Magistrate, Kaushambi and charge sheet dated 14.12.2022 as well as entire proceeding of Case No. 1847 of 2023 (State vs. Rajdeep @ Raju and others), arising out of Case Crime No. 192 of 2022, under Sections 147, 148, 149, 452, 323, 504, 506, 427 IPC, Police Station Mohabbatpur Painsa, District Kaushambi, pending in the court of Judicial Magistrate, Kaushambi.

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.

Learned A.G.A. has no objection to such request.

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.

Order Date :- 27.10.2023

v.k.updh.