Krishna Kumar Maurya And Another vs State Of U.P. And Another
2024 Latest Caselaw 16657 ALL

Allahabad High Court

Krishna Kumar Maurya And Another vs State Of U.P. And Another on 10 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:84780
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 7609 of 2024
 

 
Applicant :- Krishna Kumar Maurya And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Atmaram Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants as well as Sri V.P. Tripathi, 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 the charge-sheet dated 30.06.2023 as well as cognizance/ summoning order dated 27.07.2023 passed in Misc. Case No. 306 of 2023, State v. Krishna Kumar Maurya and others, arising out of Case Crime No. 29 of 2023, under Sections 406, 504, 506 I.P.C., Police Station Sant Nagar, District Mirzapur pending in the Court of the Additional Civil Judge (Junior Division), Court No. 6, Mirzapur.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 10.5.2024

SKT/-