Surya Pratap Yadav And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 16185 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 22766 of 2022
 

 
Applicant :- Surya Pratap Yadav And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Satish Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

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 Charge Sheet No.02 of 2002 dated 2.2.2022 filed in case between State Vs.Surya Pratap Yadav And Others as well as cognizance order dated 17.2.2022 passed by Fifth Judicial Magistrate, Ghazipur and entire proceedings arising out of Case Crime No.0001 of 2022 under Sections 498A, 323, 504, 506 354 Ka I.P.C. and Section 3/4 D.P. Act, Police Station-Mahila Thana, disrict-Ghazipur pending in the court of Fifth Judicial Magistrate, Ghazipur 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 :- 4.11.2022

SB

(Serial No.11 out of 449 fresh cases)