Mohan Lal And 3 Others vs State Of U.P. And Another
2024 Latest Caselaw 20716 ALL

Allahabad High Court

Mohan Lal And 3 Others 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:103111
 
Court No. - 43
 

 
Case :- APPLICATION U/S 482 No. - 13759 of 2024
 

 
Applicant :- Mohan Lal And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vishnu Kumar
 
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 Complaint Case No. 337 of 2018 (Rajendra Vs. Mohan Lal and another, under Section 504 I.P.C., Police Station - Meerganj, District - Bareilly pending in the Court of Additional Chief Judicial Magistrate, Court No. 5, Bareilly.

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

Jaswant

(Siddhartha Varma, J.)