Allahabad High Court
Abhishek Gond Alias Monu Gond vs State Of U.P.And Another on 17 May, 2023
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:107765 Court No. - 66 Case :- APPLICATION U/S 482 No. - 16025 of 2023 Applicant :- Abhishek Gond Alias Monu Gond Opposite Party :- State Of U.P.And Another Counsel for Applicant :- Ravindra Kumar Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
1. This application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge sheet dated 31.12.2020 and the non-bailable warrant dated 31.03.2023 and the proceedings of Case No. 13060 of 2020 (State vs. Ajai and Others) arising out of Case Crime No. 286 of 2020 under Sections 147, 148, 323, 336, 504 & 506 I.P.C. and Section 7 of Criminal Amendment, 1983, Police Station- Chaubeypur, District- Varanasi pending before the court of Judicial Magistrate, Varanasi.
2. After arguing the matter at some length, counsel for the applicant prays for withdrawal of the instant application with liberty to the applicant to surrender and file bail application before the trial court.
3. Learned A.G.A. has no objection to such request.
4. In view of the above, the instant application is dismissed as withdrawn with liberty as prayed for.
Order Date :- 17.5.2023 Sachin Mishra