Irshad Ahmad And Another vs State Of U.P. And Another
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Allahabad High Court

Irshad Ahmad And Another vs State Of U.P. And Another on 31 May, 2024

Author: Vivek Varma

Bench: Vivek Varma

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:100099
 
Court No. - 86
 

 
Case :- APPLICATION U/S 482 No. - 12564 of 2024
 

 
Applicant :- Irshad Ahmad And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Bhan Yadav,Mahesh Prasad Yadav
 
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 entire proceedings of Case No. 1957 of 2023, State v. Irshad and others, arising out of Case Crime No. 402 of 2022, under Sections 323, 504, 506, 325, 406 I.P.C., Police Station Mubarakpur, District Azamgarh pending in the Court of the Chief Judicial Magistrate, Azamgarh as well as charge-sheet no. 15 of 2023 dated 09.01.2023 and the summoning order dated 14.03.2023 passed in the said case.

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 In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment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 :- 31.5.2024

SKT/-