Allahabad High Court
Dharmendra Pal And 2 Others vs State Of U.P. And Another on 1 August, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:124572 Court No. - 92 Case :- APPLICATION U/S 482 No. - 25004 of 2024 Applicant :- Dharmendra Pal And 2 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Sanjeev Kumar Sharma Counsel for Opposite Party :- G.A. Hon'ble Prashant Kumar,J.
1. Heard Sri Sanjeev Kumar Sharma, learned counsel for applicants and Sri H.P. Singh, learned A.G.A. for State and perused the record.
2. Challenge in this application under Section 482 Cr.P.C. is to charge sheet dated 05.06.2021 submitted in Case Crime No. 0142 of 2020 under Sections 323, 341, 506, 325, 308 IPC, Police Station-Narwal, District-Kanpur Nagar, and further stay the proceeding of Case No. 98278 of 2021 (State vs. Dharmendra Pal & others) as well as bailable warrant dated 11.03.2024 issued by A.C.J (S.D.), V, Kanpur Nagar arising out of Case Crime No. 0142 of 2020.
3. After arguing at some length, learned counsel for applicants submits that he wants to withdraw the application and liberty may be given to the applicants to file a bail application before the court of competent jurisdiction.
4. In view of above, the application is disposed of as withdrawn with liberty to the applicants to appear before court below and file an appropriate application for bail, which shall be decided in the light of decision rendered in Satender Kumar Antil Vs. Central Bureau of Investigation and another (2021) 10 SCC 773.
Order Date :- 1.8.2024 Bhanu