Allahabad High Court
Ran Vijay Singh And 6 Others vs State Of U.P. And Another on 19 September, 2023
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:180972 Court No. - 86 Case :- APPLICATION U/S 482 No. - 34760 of 2023 Applicant :- Ran Vijay Singh And 6 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Awadhesh Kumar Pandey 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 charge-sheet dated 29.10.2013 and cogniazance order dated 23.01.2016 as well as entire proceedings of Case No. 75 of 2016 (State Vs. Bhanwar Singh and others), arising out of Case Crime No. 330 of 2013, under Sections 147, 149, 336 and 427 IPC, Section 2/3 Public Property Damage Prevention Act and Section 7 Criminal Law Amendment Act, Police Station Pipari, District Kaushambi, pending in the court of Judicial Magistrate, Kaushambi.
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 seek 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 :- 19.9.2023 Subham