Bhanu Pratap @ Babloo And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 30020 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:207462
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 38830 of 2023
 

 
Applicant :- Bhanu Pratap @ Babloo And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kalp Raj Singh
 
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 9.9.2022 in Case No.2369 of 2022, arising out of Case Crime No.213 of 2022, under sections 504, 506, 427 IPC, Police Station Lalganj, District Mirzapur, and cognizance order dated 19.10.2022, pending in the court of Ist Additional Chief Judicial Magistrate, Mirzapur 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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.

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

Order Date :- 30.10.2023

SFH