Allahabad High Court
Mudassir Khan And Another vs State Of U.P. And Another on 10 April, 2023
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- APPLICATION U/S 482 No. - 12220 of 2023 Applicant :- Mudassir Khan And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Mehdi Abbas Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
Heard learned counsel for the applicants and learned A.G.A. for the State. Perused the records.
The present application under Section 482 Cr.P.C. has been filed with the prayer to quash entire proceedings of Criminal Case No. 14413 of 2020 (State of U.P. Vs. Mudassir Khan and another), arising out of Case Crime No. 377 of 2019, under Section 406 IPC, Police Station Kakadev, District Kanpur Nagar as well as the charge sheet no. 1/20 dated 5.5.2020 and the non bailable warrant dated 2.3.2023, pending before the Court of Chief Metropolitan Magistrate, Kanpur Nagar.
After arguing the matter at some length, learned counsel for the applicants submits that he wants to withdraw this application with liberty to the applicants to file their bail application before the Court of competent jurisdiction.
Learned AGA has no objection to such request.
In view of the above, this application is disposed of as withdrawn with liberty to the applicants to appear before court below and file appropriate application for bail, which shall be decided by court below in the light of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 :- 10.4.2023 Lbm/-