Utkarsh Sunil Kumar Azad And 2 Others vs State Of U.P. And Another
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Allahabad High Court

Utkarsh Sunil Kumar Azad And 2 Others vs State Of U.P. And Another on 1 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:77894
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 5175 of 2024
 

 
Applicant :- Utkarsh Sunil Kumar Azad And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kamal Yash Sahwal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants as well as Sri Dinesh Tiwari, 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. 96834 of 2023, State v. Utkarsh Sunil Kumar and others, as well as charge-sheet dated 10.02.2023 submitted against the applicant no. 1 under Sections 323, 506 I.P.C. and against the applicant nos. 2 and 3 under Section 120-B I.P.C. and the cognizance order dated 28.04.2023 passed in the said case arising out of Case Crime No. 221 of 2022, Police Station Mahila Thana, District Ghaziabad pending in the Court of the Civil Judge (Junior Division)/ FTC (Crime Against Women), Ghaziabad.

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 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 1.5.2024

SKT/-