Suryabali vs State Of U.P. And Another
2023 Latest Caselaw 25015 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:178398
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29350 of 2023
 

 
Applicant :- Suryabali
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Durga Singh
 
Counsel for Opposite Party :- G.A.,Manish Joshi
 

 
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 to quash the charge sheet dated 15.11.2021 including summoning order dated 12.12.2022 as well as entire proceedings of Case No. 2740 of 2022, (State v. Suryabali and others), arising out of Case Crime No. 0322 of 2021, under Sections 323, 504, 506, 452, 427 and 308 I.P.C., Police Station Manda, District Prayagraj, pending in the court of Judicial Magistrate, Room No.4, Allahabad.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within one month, which shall be decided in the light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 one month, no coercive action shall be taken against the applicants.

Order Date :- 15.9.2023

Shiv