Citation : 2024 Latest Caselaw 38703 ALL
Judgement Date : 23 November, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:184273 Court No. - 77 Case :- APPLICATION U/S 482 No. - 34763 of 2024 Applicant :- Mubin Waarsi And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Chandra Bhushan Prasad,Firoz Ahmad Khan Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Heard Sri Chandra Bhushan, learned counsel for the applicants and Sri Kamleshwar Singh, 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. 22674 of 2024, arising out of Case Crime No.16 of 2024, under Sections 323, 506 of I.P.C., Police Station- Civil Lines, District- Aligarh, as well as cognizance/summoning order dated 26.07.2024, pending in the Court of Chief Judicial Magistrate, Aligarh.
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 :- 23.11.2024
Akram
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