Amit And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 15733 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 10803 of 2022
 

 
Applicant :- Amit And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Devesh Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Devesh Kumar Sharma, learned counsel for the applicants after arguing for sometime on instructions submits that he is not pressing the prayers made in this application for quashing the entire criminal proceeding and cognizance order dated 31.01.2022 passed by learned Judicial Magistrate, Mathura and quashing the charge-sheet dated 03.12.2021 being Charge-sheet No. 334 of 2021 in Case No. IX of 2022 (State Vs. Amit and Others), arising out of Case Crime No. 429 of 2021 under Sections 323, 504, 506, 325 of Indian Penal Code, 1860, Police Station- Jamunapar, Disrict-Mathura and prayed that the applicants are desirous to appear before the trial court within a period of three weeks, file bail applications and in case the bail applications are filed, the same may be decided expeditiously in view of the judgment of Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

In view of the above, prayers made in this application are rejected.

Application is disposed of with the direction that in the event applicants honour their undertaking and file appropriate bail applications, Trial Court will undertake all endeavour to decide the same expeditiously in accordance with law considering the judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

Order Date :- 2.11.2022/A. Mandhani