Allahabad High Court
Satyendra Nath Rai And 5 Others vs State Of U.P. And Another on 13 March, 2024
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:45185 Court No. - 87 Case :- APPLICATION U/S 482 No. - 1293 of 2024 Applicant :- Satyendra Nath Rai And 5 Others Opposite Party :- State of U.P. and Another Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
1. Supplementary affidavit filed by counsel for the applicants is taken on record.
2. Heard counsel for the applicants and Sri Rupak Chaubey, learned A.G.A. for the State. Perused the records.
3. The present application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge sheet no. A70/2023 dated 27.10.2023 as well as the summoning order dated 27.11.2023 in Criminal Case No. 74756 of 2023 (State vs. Satyendra Nath Rai and others) arising out of Case Crime No. 73 of 2023, under Sections 147, 148, 323, 504, 452, 354 I.P.C., Police Station- Rewatipur, District- Ghazipur.
4. After arguing the matter at some length, counsel for the applicants prays for withdrawal of this application with liberty to the applicants to file their bail applications before the court of competent jurisdiction.
5. Learned A.G.A. for the State has no objection to such request.
6. In view of the above, this application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of decision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, Special Leave to Appeal (Crl.) No (s) 5191 of 2021 decided on 07.10.2021.
Order Date :- 13.3.2024 Sachin Mishra