Brijnath And Another vs State Of U.P. And Another
2023 Latest Caselaw 26701 ALL

Citation : 2023 Latest Caselaw 26701 ALL
Judgement Date : 27 September, 2023

Allahabad High Court

Brijnath And Another vs State Of U.P. And Another on 27 September, 2023

Bench: Gajendra Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:187464
 
Court No. - 91
 

 
Case :- APPLICATION U/S 482 No. - 29978 of 2023
 

 
Applicant :- Brijnath And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mohammad Faisal Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Gajendra Kumar,J.

1. Heard learned counsel for the applicants, 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 charge sheet dated 16.01.2023 and cognizance order dated 20.05.2023 as well as the entire proceeding of Case Crime No.287 of 2022, under Sections 323, 504, 506, 308 IPC, Police Station Khiri, District Prayagraj.

3. 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.

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.

6. For a period of one month from today, no coercive action shall be taken against the applicants.

Order Date :- 27.9.2023

Sanjeet