Janeshwar And 2 Others vs State Of U.P. And 4 Others
2023 Latest Caselaw 25497 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:180568
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 30857 of 2023
 

 
Applicant :- Janeshwar And 2 Others
 
Opposite Party :- State Of U.P. And 4 Others
 
Counsel for Applicant :- Shyam Mohan Singh
 
Counsel for Opposite Party :- G.A.,Lokesh Kumar Dwivedi
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicants, learned counsel for the opposite party no.2, 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 16.07.2017 as well as the entire proceedings of Case No. 2399 of 2017 (State Vs. Rajeshwar & Others), arising out of Case Crime No. 0389 of 2017, under Sections 3/4 of the Prevention of Damage to Public Property Act, 1984, Police Station-Handia, District-Prayagraj (Allahabad), pending in the Court of Additional Chief Judicial Magistrate, Court No.8, 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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.

Order Date :- 19.9.2023

Shiv