Allahabad High Court
Amarpal And Another vs State Of U.P. And Another on 28 April, 2023
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- APPLICATION U/S 482 No. - 11718 of 2023 Applicant :- Amarpal And Another Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Girja Shanker Sen,Krishna Dutt Awasthi Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
Heard learned counsel for the applicants and learned AGA for the State.
The present application under Section 482 Cr.P.C. has been filed with the prayer to quash the charge sheet dated 20.11.2016, cognizance/summoning order dated 27.05.2019 alongwith non bailable warrant and Sections 82, 83 Cr.P.C.dated 03.03.2023 passed by the Judicial Magistrate-II Aonla, Bareilly as well as the entire criminal proceeding of Case No. 2059 of 2021 (State Vs. Amarpal and another) arising out of Case Crime No. 244 of 2016, under Sections 308, 323, 324, 325, 504 IPC, Police Station Sirauli, District Bareilly, pending before the Judicial Magistrate-II Aonla, Bareilly.
Learned AGA has raised a preliminary objection that the applicants have earlier approached this Court by filing an Application U/s 482 Cr.P.C. No. 22091 of 2022 (Amarpal and another Vs. State of U.P. and another), which was disposed of on 02.08.2022. The filing of the earlier application has also not been disclosed in the entire affidavit.
At this stage, learned counsel for the applicants submits that he may be permitted to withdraw the instant application.
Accordingly, the instant applicant is dismissed as withdrawn.
Order Date :- 28.4.2023 Lbm/-