Vijay Kumar Garg vs State Of U.P. And Another
2023 Latest Caselaw 26219 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:185370
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 33296 of 2023
 

 
Applicant :- Vijay Kumar Garg
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ramesh Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicant, 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 with the prayer to quash the cognizance/summoning order dated 17.09.2020 as well as the entire proceeding of Case No.1657 of 2020, under Sections 147, 323, 420, 406, 504, 506 IPC, Police Station Surajpur, District Gautam Buddh Nagar, pending in the court of A.C.J.M.-II, Gautam Buddh Nagar.

3. After arguing the matter at some length, learned counsel for the applicant 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 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 :- 25.9.2023

Sanjeet