Shivanand And 7 Other vs State Of U.P. And Another
2024 Latest Caselaw 15110 ALL

Allahabad High Court

Shivanand And 7 Other 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:77799
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 4845 of 2024
 

 
Applicant :- Shivanand And 7 Other
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kamlesh Kumar Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants as well as Sri Anupam Anand, learned Brief Holder 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 the charge-sheet dated 25.07.2023 as well as cognizance and summoning order dated 02.12.2023 passed in Criminal Case No. 78092 of 2023, State v. Shivanand and others, arising out of Case Crime No. 318 of 2023, under Sections 147, 323, 504, 308, 325 I.P.C., Police Station Kotwali, District Ghazipur pending in the Court of the Chief Judicial Magistrate, Ghazipur.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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