Smt. Neelam Omre vs State Of U.P. & Another
2017 Latest Caselaw 3875 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 55
 

 
Case :- CRIMINAL REVISION No. - 2689 of 2017
 

 
Revisionist :- Smt. Neelam Omre
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Revisionist :- Bratendra Singh,Mahendra Prasad
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shashi Kant,J.

Heard learned counsel for the revisionist, learned A.G.A. appearing for the State of U.P. and perused the record.

This criminal revision U/S 397/401 Cr.P.C. has been filed against the summoning order dated 18.05.2017, passed by the Additional Sessions Judge, Court No. 2, Jalaun at Orai, in Criminal Case No. 89 of 2015 - State Vs. Surjeet, under Sections 363, 366 I.P.C. and Section 7/8 of POCSO Act, Police Station - Kotwali Orai, District - Jalaun, whereby the trial court has summoned the revisionist to face trial under the aforesaid sections.

After arguing the matter up to some length, learned counsel for the revisionist confines his prayer to the extent that the revisionist intends to surrender and move bail application before the court concerned and appropriate directions may be issued for expeditious disposal of the same. 

Learned A.G.A. has no objection in grant of above prayer.

In view of the above facts and circumstances of the case, the revisionist is permitted to surrender and move bail application before the court concerned within four weeks' from today and in case any such application is filed, same shall be heard and decided expeditiously, in accordance with law.

Till the aforesaid period of four weeks' no coercive steps shall be taken against the revisionist in the aforesaid case.

In case of failure on the part of revisionist in surrendering and moving bail application within the aforesaid period, she will not be entitled to the benefit of this order.

With above directions, this revision stands disposed of.

Order Date :- 31.8.2017

A. Verma