Babu Lal And Another vs State Of U.P. And Another
2024 Latest Caselaw 19044 ALL

Allahabad High Court

Babu Lal And Another vs State Of U.P. And Another on 24 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:94391
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 10509 of 2024
 

 
Applicant :- Babu Lal And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Krishna Kumar Chaurasia
 
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 the charge-sheet dated 28.08.2022 submitted in Case No. 962 of 2022, State v. Babu Lal and others, arising out of Case Crime No. 131 of 2022, under Setions 323, 504, 506 I.P.C., Police Station Adalahat, District Mirzapur pending in the Court of the Vth Additional Civil Judge (Junior Division)/ Judicial Magistrate, Mirzapur as well as entire proceedings of the said case and the summoning order dated 29.10.2022 passed in the said case.

3. At the outset 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 24.5.2024

SKT/-