Allahabad High Court
Smt Sandhya Yadav And 2 Others vs State Of U.P.And Another on 28 July, 2022
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- APPLICATION U/S 482 No. - 18663 of 2022 Applicant :- Smt Sandhya Yadav And 2 Others Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Sudhir Kumar Tripathi Counsel for Opposite Party :- G.A. Hon'ble Rajeev Misra,J.
1. Heard Mr. Sudhir Kumar Tripathi, the learned counsel for applicants and the learned A.G.A. for the State
2. Perused the record.
3. This application under Section 482 Cr.P.C. has been filed by applicants challenging charge sheet No. 1 of 19 dated 8.10.2019, submitted in Case Crime No. 896 of 2019, under Sections 323, 504, 325, 308 IPC, P.S. Cantt., District Gorakhpur, summoning order dated 18.11.2019 passed by Chief Judicial Magistrate, Gorakhpur in consequential Case No. 12889 of 2019 (State Vs. Sandhya Yadav and others), under Sections 323, 504, 325, 308 IPC, P.S. Cantt., District Gorakhpur, as well as entire proceedings of aforementioned case now pending in the Chief Judicial Magistrate, Gorakhpur.
4. After some arguments, the learned counsel for applicant wants to withdrawn the application with liberty to applicants to file a bail application before the court of competent jurisdiction.
5. In view of the above, the application is disposed of as withdrawn with liberty to the applicants to appear before court below and file an appropriate application for bail before court below, which shall be decided by court below in the light of decision rendered in Satender Kumar Antil Vs. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021 decided on 07.10.2021.
Order Date :- 28.7.2022 HSM