Anoop Pandey And 2 Others vs State Of U.P. And Another
2024 Latest Caselaw 19523 ALL

Allahabad High Court

Anoop Pandey And 2 Others vs State Of U.P. And Another on 28 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:97604
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 10066 of 2024
 

 
Applicant :- Anoop Pandey And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Renu Pandey
 
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 cognizance/ summoning order dated 15.01.2024 passed in Case No. 69 of 2024, State v. Anoop Pandey and others, arising out of Case Crime No. 166 of 2023, under Sections 323, 504, 506, 452, 325 I.P.C., Police Station Jigna, District Mirzapur pending in the Court of the Additional Chief Judicial Magistrate/ F.T.C., Mirzapur as well as charge-sheet dated 17.12.2023 and the entire proceedings of 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 28.5.2024

SKT/-