Dablu And 5 Others vs State Of U.P. And Another
2024 Latest Caselaw 37612 ALL

Citation : 2024 Latest Caselaw 37612 ALL
Judgement Date : 14 November, 2024

Allahabad High Court

Dablu And 5 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:179427
 
Court No. - 77
 

 
Case :- APPLICATION U/S 482 No. - 36012 of 2024
 

 
Applicant :- Dablu And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Anvir Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Anvir Singh, 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. 1791 of 2023, (State Vs. Dabloo and others) arising out of Case Crime No. 402 of 2021, under Sections 147, 452, 323, 504 of I.P.C., Police Station- Kotwali Kayamganj, District- Farrukhabad, as well as summoning/cognizance order dated 16.08.2023, pending in the Court of Judicial Magistrate, Kayamganj, District Farrukhabad.

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