Arun Kumar Gupta And Another vs State Of U.P. And Another
2023 Latest Caselaw 26009 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:184755
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 35139 of 2023
 

 
Applicant :- Arun Kumar Gupta And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ram Mohan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

Heard Sri Ram Mohan, 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 dated 27.11.2022 and cognizance order as well as summoning order dated 27.07.2023 passed by Chief Judicial Magistrate, Gorakhpur and entire proceeding of Criminal Case No.39909 of 2023, (State Vs. Sandeep Kumar Srivastava) under Sections 352, 353, 504 I.P.C., Police Station Cantt, District Gorakhpur arising out of Case Crime No.698 of 2022 pending before Chief Judicial Magistrate, Gorakhpur.

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