Satendra @ Shalu And Another vs State Of U.P. And Another
2024 Latest Caselaw 3045 ALL

Allahabad High Court

Satendra @ Shalu And Another vs State Of U.P. And Another on 2 February, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:18741
 
Court No. - 87
 

 
Case :- APPLICATION U/S 482 No. - 32821 of 2022
 

 
Applicant :- Satendra @ Shalu And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shiv Naresh,Sakshi Patel
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants as well as Sri Neeraj Kumar Sharma, learned A.G.A. for the State- opposite party no. 1, and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Case No. 23259 of 2021, State v. Satendra @ Shalu and others, arising out of Case Crime No. 879 of 2016, under Setions 420, 467, 468, 471, 120-B I.P.C., Police Station Bannadevi, District Aligarh pending in the court of the Chief Judicial Magistrate, Aligarh as well as the charge-sheet dated 15.12.2018 submitted in the said case.

3. At the outset learned counsel for the applicants prays for withdrawal of this application with liberty to the applicants to file their bail applications 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 2.2.2024

SKT/-