Imran vs State Of U.P. And Another
2023 Latest Caselaw 30019 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:207515
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 39729 of 2023
 

 
Applicant :- Imran
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ahmad Ali Siddiqui,Ajay Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, 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 summoning order dated 5.07.2023 in Criminal Case No.230 of 2023 ( State Vs Sultan and others), under sections 323, 504, 506, 308 IPC, Police Station Awala, District Bareilly, pending in the court of Judicial Magistrate Ist, Awala, District Bareilly 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 applicant 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicant to appear before court concerned and file appropriate application for bail within four weeks, which shall be decided in the light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.

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

Order Date :- 30.10.2023

SFH