Allahabad High Court
Prince And 3 Others vs State Of U.P. And Another on 18 April, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 65 Case :- APPLICATION U/S 482 No. - 8384 of 2023 Applicant :- Prince And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Abhinav Dwivedi Counsel for Opposite Party :- G.A. Hon'ble Rajiv Gupta,J.
Supplementary affidavit, filed by learned counsel for the applicant today in Court, is taken on record.
Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
This application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge-sheet dated 09.11.2021 and cognizance/ summoning order dated 21.12.2021 as well as entire proceedings of Case No. 6854 of 2021 (State Vs. Prince and others), arising out of Case Crime No. 344 of 2021, under Sections 406, 504, 506 IPC and Section 3/4 of Dowry Prohibition Act, Police Station Chhibramau, District Kannauj, pending in the court of Additional Chief Judicial Magistrate, Chhibramau, Kannauj.
After some arguments, learned counsel for the applicants has made a statement at the bar, on instructions, that he does not want to press other prayers made in the instant application and states that the applicants are ready to surrender before the court below and seek their bail and that their bail application be considered and disposed off in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773.
Per contra, learned AGA states that he has no objection to the aforesaid prayer made by learned counsel for the applicants for not pressing the other prayers made in the instant application.
In view of the above, in case the applicants appear/ surrender before the court below within three weeks from today and apply for bail, their bail application be considered and disposed off in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773, after hearing the parties.
With the aforesaid observations, this application under Section 482 Cr.P.C. is finally disposed off.
Order Date :- 18.4.2023/Nadim