Krishan Pal And 7 Others vs State Of U.P.
2024 Latest Caselaw 19802 ALL

Allahabad High Court

Krishan Pal And 7 Others vs State Of U.P. on 29 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:98402
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 11158 of 2024
 

 
Applicant :- Krishan Pal And 7 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Manoj Kumar Srivastava
 
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 and summoning order dated 12.03.2013 passed by the Judicial Magistrate- IIIrd, Bareilly, order dated 02.02.2024 passed by the Additional Chief Judicial Magistrate- IInd, Bareilly issuing non-bailable warrants in Criminal Case No. 2705 of 2018, State of U.P. v. Natthu and others, arising out of Case Crime No. 90 of 2013, under Sections 147, 336, 332, 353, 427, 325 I.P.C., Police Station C.B. Ganj, District Bareilly pending in the Court of the District Judge, Barielly.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 29.5.2024

SKT/-