Trilok Chand Agarwal And Another vs State Of U.P. And Another
2024 Latest Caselaw 19816 ALL

Allahabad High Court

Trilok Chand Agarwal And Another vs State Of U.P. And Another on 29 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:98254
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 11251 of 2024
 

 
Applicant :- Trilok Chand Agarwal And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Alok Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants as well as Sri D.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 to quash the entire criminal proceedings as well as charge sheet No. 01 of 2019 dated 17.07.2019 (State Vs. Trilokchand and another) in Case Crime No. 387 of 2019, under Sections 406. 420, 467, 468, 471, 504, 506 IPC, Police Station, Vijay Nagar, District Ghaziabad pending in the court of A.C.J.M. Court No. VI, |Ghaziabad as well as summoning order dated 17.02.2020.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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

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