Bataso Devi And 8 Others vs State Of U.P.And 3 Others
2023 Latest Caselaw 29762 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:204823
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 37238 of 2023
 

 
Applicant :- Bataso Devi And 8 Others
 
Opposite Party :- State Of U.P.And 3 Others
 
Counsel for Applicant :- Ajay Kumar Vashistha
 
Counsel for Opposite Party :- G.A.,Navaneet Kumar Shukla
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record. No one present on behalf of the opposite party no.2.

2. This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the charge sheet dated 06.05.2023 and summoning order dated 10.07.2023 as well as entire proceeding of Case Crime No.95 of 2023, under Sections 147, 148, 447, 452, 323, 504, 506, 427, 354-Kha IPC and Section 7/8 of POCSO Act, Police Station Dholna, District Kasganj.

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.

Order Date :- 27.10.2023

Sanjeet