Allahabad High Court
Naveen Yadav And 4 Others vs State Of U.P.And Another on 18 August, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:166292 Court No. - 86 Case :- APPLICATION U/S 482 No. - 30245 of 2023 Applicant :- Naveen Yadav And 4 Others Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Suneel Kumar Mishra,Pramod Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Rajiv Gupta,J.
1. Heard learned counsel for the applicants, learned A.G.A. for the State and perused the record.
2. This application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge sheet dated 7.12.2022 and cognizance order dated 7.2.2023 as well as entire proceedings of Case No. 544 of 2023 (State Vs. Naveen Yadav and others) arising out of case crime No. 221 of 2022, under Sections 147, 323, 308 IPC, Police Station- Kotwali Dehat, District- Mirzapur, pending in the court of Addl. Chief Judicial Magistrate-1st, Mirzapur.
3. 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 appear before the court below and seek their bail and that their release be considered 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 (2022) 10 SCC 51.
4. 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.
5. In view of the above, in case the applicants appear before the court below within three weeks from today and seeks bail, their release be considered 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 (2022) 10 SCC 51.
6. With the aforesaid observations, this application under Section 482 Cr.P.C. is finally disposed off.
Order Date :- 18.8.2023 KU