BRIJESH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Jitendra Kumar Yadav, learned counsel for the applicants, learned A.G.A. for the State and perused the record.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicant with the prayer to quash the non bailable warrant dtd. 15/4/2023 passed by Ist Additional Chief Judicial Magistrate, Pilibhit in Case No. 718 of 2023 (State of U.P. Versus Brijesh Kumar and others) in Case Crime No. 819 of 2022, under Sec. 147, 308, 323, 336, 504, 506 I.P.C., Police Station Pooranpur, District Pilibhit.

(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 bail application before the court of competent jurisdiction.