Gorelal @ Mahendra And Another vs State Of U.P. And Another
2023 Latest Caselaw 25679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:182503
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 34836 of 2023
 

 
Applicant :- Gorelal @ Mahendra And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Gyan Prakash Verma,Ashok Kumar
 
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 applicant with the prayer to quash the charge sheet dated 13.10.2019, cognizance order dated 18.12.2019 and bailable warrant dated 01.11.2021 as well as entire proceeding of Criminal Case No. 2956 of 2019 (State vs. Anoj Gorelal @ Mahendra and another), arising out of Case Crime No. 0545 of 2019, under Sections 323, 308, 506, 427 IPC, Police Station Handia, District Prayagraj, pending in the court of Civil Judge, Court No. 6, Prayagraj.

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 :- 20.9.2023

v.k.updh.