Raju@ Sanjay And 4 Others vs State Of U.P. And Another
2023 Latest Caselaw 25211 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:179678
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31982 of 2023
 

 
Applicant :- Raju@ Sanjay And 4 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajkumar Verma,Devendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

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

This application under Section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the charge sheet no. 093/2022 dated 10.04.2022 arising out of Case Crime No. 90.2022, under Sections- 147, 323, 452, 504, 506 I.P.C. Police Station- Jaswantnagar, District- Firozabad as well as summoning order dated 23.03.2023 passe by learned Addl. Chief Judicial Magistrate, Court No. 02, Etawah in Case No. 280/2023, under Sections 147, 323, 452, 504, 506 I.P.C. as well as entire proceeding of Case No. 280/2023 and also to stay the effect and operation of the charge sheet no. 093/2022 arising out of Case Crime No. 90.2022, under Sections- 147, 323, 452, 504, 506 I.P.C. Police Station- Jaswantnagar, District- Firozabad.

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.

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