Allahabad High Court
Harjinder Singh And 3 Others vs State Of U.P. And Another on 11 March, 2024
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:42731 Court No. - 87 Case :- APPLICATION U/S 482 No. - 1843 of 2024 Applicant :- Harjinder Singh And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Rakesh Kumar Mishra Counsel for Opposite Party :- G.A. Hon'ble Vivek Varma,J.
1. Heard learned counsel for the applicants as well as Sri Neeraj Kumar Sharma, learned A.G.A. for the State- opposite party no. 1, and perused the record.
2. This application under Section 482 Cr.P.C. has been filed by the applicants challenging entire proceedings of Criminal Case No. 7627 of 2021, State v. Harjinder Singh and others, under Sections 452, 323, 325, 504, 506 I.P.C., arising out of Case Crime No. 0183 of 2021, Police Station Bilaspur, District Rampur pending in the Court of the Chief Judicial Magistrate, Rampur as well as charge-sheet dated 05.06.2021 and cognizance/ summoning order dated 04.12.2021 passed in the said case.
3. After arguing the matter at some length, learned 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.
4. Learned A.G.A. has no objection to such request.
5. In view of the above, the instant application is disposed of as withdrawn with liberty to the applicants to appear before court concerned and file appropriate application for bail, which shall be decided in the light of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil v. Central Bureau of Investigation and another, Special Leave to Appeal (Crl.) No (s) 5191 of 2021, decided on 07.10.2021.
Order Date :- 11.3.2024 SKT/-