Ranjeet Rajbhar And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 26649 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:188677
 

 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 31255 of 2023
 

 
Applicant :- Ranjeet Rajbhar And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Arvind Kumar Rai
 
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 No. 228 of 2022, dated 08.11.2022, in Case No. 241586 of 2022 (State vs. Ranjeet Rajbhar and others), arising out of Case Crime No. 228 of 2022, under Sections 147, 323, 504, 506, 452, 427 IPC, Police Station Mirzamurad, District Varanasi, as well as cognizance/summoning order dated 16.12.2022, passed by Additional Civil Judge (Junior Division-4), Varanasi and entire proceeding of aforesaid case.

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 within four weeks from today 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 :- 27.9.2023

v.k.updh.