Manju Gautam And 4 Others vs State Of U.P.
2023 Latest Caselaw 26006 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:184695
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 30370 of 2023
 

 
Applicant :- Manju Gautam And 4 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Devi Prasad Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard SriDevi Prasad Singh, 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 entire proceedings including Charge Sheet dated 27.01.2021 as well as Cognizance/Summoning Order dated 18.10.2021 passed by Additional Chief Judicial Magistrate, Court No. 7, Allahabad in Case No.719 of 2021 (State Versus Vikky Yadav and others) arising out of Case Crime No.0424 of 2020 under Sections 147, 149, 323, 504, 506, 427, 354-Kha of I.P.C., Police Station Sarai Mamrej, District Prayagraj pending in the Court of Additional Chief Judicial Magistrate, Court No. 7, Allahabad

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 :- 22.9.2023

Imtiyaz