Sumitra Devi Alias Meena Alias Manisha ... vs State Of U.P. And Another
2024 Latest Caselaw 20711 ALL

Allahabad High Court

Sumitra Devi Alias Meena Alias Manisha ... vs State Of U.P. And Another on 11 June, 2024

Author: Siddhartha Varma

Bench: Siddhartha Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:103160
 
Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 10097 of 2024
 

 
Applicant :- Sumitra Devi Alias Meena Alias Manisha And 6 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Satyam Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddhartha Varma,J.
 

1. Heard learned counsel for the applicants and learned A.G.A. for the State.

2. This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Case No. 3272 of 2022, under Sections 406, 506, 323 of I.P.C., Police Station - Panki, District - Kanpur Nagar, pending in the Court of Special Chief Judicial Magistrate, Kanpur Nagar.

3. The Court is of the view that the applicants can always file a bail application before the competent court.

4. Learned A.G.A. for the State has no objection to such an order being passed.

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 :- 11.6.2024

M.S. Ansari

(Siddhartha Varma,J.)