Basant Gupta And Another vs State Of U.P. And Another
2024 Latest Caselaw 20058 ALL

Allahabad High Court

Basant Gupta And Another vs State Of U.P. And Another on 30 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:99442
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 11326 of 2024
 

 
Applicant :- Basant Gupta And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rakesh Prasad Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Varma,J.
 

1. Heard learned counsel for the applicants as well as Sri Anupam Anand, learned Brief Holder 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 20.09.2022 as well as cognizance and summoning order dated 19.10.2022 passed in Criminal Case No. 8404 of 2024, State v. Basant Gupta and others, arising out of Case Crime No. 137 of 2022, under Sections 323, 504, 506, 406 I.P.C., Police Station Kotwali Dehat, District Mirzapur pending in the Court of the First Additional Chief Judicial Magistrate, 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 Brief Holder for the State 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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 30.5.2024

SKT/-