Danvir Singh And 3 Others vs State Of U.P. Through Principal ...
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Allahabad High Court

Danvir Singh And 3 Others vs State Of U.P. Through Principal ... on 2 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:78961
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 8187 of 2024
 

 
Applicant :- Danvir Singh And 3 Others
 
Opposite Party :- State Of U.P. Through Principal Secretary Home Government Of U.P. At Lucknow And Another
 
Counsel for Applicant :- Dwijendra Prasad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants as well as Sri Neeraj Kumar Sharma, 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. 648 of 2023, State v. Danvir and others, arising out of Case Crime No. 227 of 2023, under Sections 323, 504, 506, 452 I.P.C., Police Station Harduaganj, District Aligarh pending in the Court of the Additional Chief Judicial Magistrate- IInd, Aligarh as well as the cognizance order dated 02.08.2023 passed in the said case.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 2.5.2024

SKT/-