Prashant Pathak And Others vs State Of U.P. And Another
2024 Latest Caselaw 16477 ALL

Allahabad High Court

Prashant Pathak And Others vs State Of U.P. And Another on 9 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:83845
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 7440 of 2024
 

 
Applicant :- Prashant Pathak And Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sudhir Kumar Tiwari
 
Counsel for Opposite Party :- Anita Singh,G.A.,Prem Babu Verma
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants, Sri Neeraj Kumar Sharma, learned A.G.A. for the State- opposite party no. 1, and Ms. Anita Singh, learned counsel for the opposite party no. 2, and perused the record.

2. This application under Section 482 Cr.P.C. has been filed by the applicants challenging the charge-sheet dated 19.08.2022 and the cognizance/ summoning order dated 20.09.2023 passed in Case No. 1968 of 2023, State v. Prashant Pathak and others, arising out of Case Crime No. 410 of 2021, under Section 420 I.P.C., Police Station Jalesar, District Etah pending in the Court of the Additional Chief Judicial Magistrate, Jalesar, Etah as well as entire proceedings of 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 9.5.2024

SKT/-