Matadeen And 3 Others vs State Of U.P. And Another
2024 Latest Caselaw 6091 ALL

Allahabad High Court

Matadeen And 3 Others vs State Of U.P. And Another on 29 February, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:36836
 
Court No. - 88
 

 
Case :- APPLICATION U/S 482 No. - 6356 of 2024
 

 
Applicant :- Matadeen And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ray Sahab Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Surya Prakash Yadav, Advocate holding brief of Sri Ray Sahab Yadav, learned counsel for the applicants and Sri Madhvendra Pratap Singh, learned A.G.A. for the State and perused the material on record.

The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the summoning order dated 16.11.2021 as well as entire proceedings of Criminal Case No. 16782 of 2021, (State Vs. Matadeen and others) arising out of Case Crime No. 183 of 2020, under Sections 452, 323, 504, 325 of I.P.C., Police Station- Chirgaon, District- Jhansi, pending in the Court of Judicial Magistrate, Court No. 2, Jhansi.

Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the offence is punishable up to 7 years imprisonment.

After some arguments, learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicants, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.

The application stands disposed of with the aforesaid liberty.

Order Date :- 29.2.2024

Ishan