Pramod And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 30021 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:207425
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 38825 of 2023
 

 
Applicant :- Pramod And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Akhilesh,Ankit Yadav
 
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- opposite party 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 7.11.2022 and cognizance/summoning order dated 22.08.2023 in case No.1172 of 2023 (State vs. Pramod and others), arising out of Case Crime No.362 of 2022, under Sections 32, 504, 506 IPC, Police Station Khair, District Aligarh, pending in the court of Judicial Magistrate, Khair, Aligarh 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 applicant 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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 four weeks, no coercive action shall be taken against the applicants.

Order Date :- 30.10.2023

SFH