Abul Fazal vs State Of U.P. And Another
2023 Latest Caselaw 25210 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:179707
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 33282 of 2023
 

 
Applicant :- Abul Fazal
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Jagadish Prasad Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

This application under Section 482 Cr.P.C. has been filed by the applicant with the prayer to quash the Charge Sheet No. 195/2012 dated 31.10.2012 and its cognizance order dated 11.02.2013 as well as entire proceeding of Case No. 512 of 2013 (State Vs. Abul Fazal and others) arising out of Case Crime No. 353 of 2012 under Section 3/5-A/8 U.P. Prevention of Cow Slaughter Act and 11 Prevention of Animal Cruelty Act, Police Station- Gopiganj, District- Bhadohi pending in the court of Chief Judicial Magistrate, Bhadohi- Gyanpur as well as to stay the further proceeding in the aforesaid criminal case.

After arguing the matter at some length, learned counsel for the applicant prays for withdrawal of this application with liberty to the applicant to file bail application before the court of competent jurisdiction.

Learned A.G.A. has no objection to such request.

In view of the above, the instant application is disposed of with liberty to the applicants to appear before court concerned 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 :- 18.9.2023

Sumit