Ramkrit And 8 Others vs State Of U.P. And Another
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Allahabad High Court

Ramkrit And 8 Others vs State Of U.P. And Another on 18 February, 2025

Author: Sanjay Kumar Pachori

Bench: Sanjay Kumar Pachori

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:23060
 
Court No. - 75
 
Case :- APPLICATION U/S 482 No. - 32065 of 2024
 
Applicant :- Ramkrit And 8 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Harishchandra Dubey,Vishvajeet Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.
 

Sri Harishchandra Dubey, 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. 62221 of 2023, (State Vs. Ramkrit & others), arising out of Case Crime No. 190 of 2023, under Sections 147, 452, 427, 323, 504, 506, 308, 325 of I.P.C., Police Station- Jhangha, District- Gorakhpur as well as cognizance/summoning order dated 29.06.2023, pending in the Court of Civil Judge (S.D.), Court No. 5, Gorakhpur.

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 offence is punishable up to 7 years imprisonment.

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 :- 18.2.2025/MAA/-