Arun Kumar And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 25498 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:180499
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 30832 of 2023
 

 
Applicant :- Arun Kumar And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dharmendra Kumar Chaubey,Pravin Kumar Tiwari
 
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 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 27.09.2020 and cognizance/ summoning order dated 21.12.2020 as well as entire proceedings of Criminal Case No. 3913 of 2020, (State v. Arun Kumar and others), arising out of Case Crime No. 299 of 2020, under Sections 323, 504, 506 and 325 I.P.C., Police Station Bairiya, District Ballia, pending in the court of Chief Judicial Magistrate, Ballia.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail within three weeks, which shall be decided in the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