Mahipal And 2 Others vs State Of U.P. And Another
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Allahabad High Court

Mahipal And 2 Others vs State Of U.P. And Another on 14 November, 2024

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:179385
 
Court No. - 77
 
Case :- APPLICATION U/S 482 No. - 27141 of 2024
 
Applicant :- Mahipal And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Arvind Kumar Srivastava,Bhaju Ram Pprasad Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Heard Sri Arvind Kumar Srivastav, learned counsel for the applicants and learned A.G.A. for the State and perused the material on record.

The present application under Section 482 of the Code of Criminal Procedure, 1973 has been filed to quash the entire proceedings of Criminal Case No. 6218 of 2023, (State Vs. Mahipal and others) arising out of Case Crime No. 2 of 2023, under Sections 427, 504, 506, 447 of I.P.C., Police Station- Nangl, District- Bijnor, as well as summoning/cognizance order dated 22.12.2023 pending in the Court of Judicial Magistrate, Najibabad.

Learned counsel for the applicants submits that applicants were not arrested during the course of investigation and the charge-sheet have been submitted against them. It is further submitted that the .

After some arguments, learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicants, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.

The application stands disposed of with the aforesaid liberty.

Order Date :- 14.11.2024

Akram