Saurav Alias Saurav Singh Raghav ... vs State Of U.P. And Another
2022 Latest Caselaw 16336 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 24064 of 2022
 

 
Applicant :- Saurav Alias Saurav Singh Raghav And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Yadvesh Yadav
 
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 dated 13.02.2021 as well as cognizance and summoning order dated 14.06.2022 passed in Criminal Case No.2607 of 2022 (State vs. Saurabh & ors) arising out of Case Crime No.443 of 2020 under Sections 147, 323, 504, 325, 308 IPC, P.S.- Jahangirabad, District- Bulandshahr as well as entire proceedings of aforesaid case pending in the court of Additional Chief Judicial Magistrate, Court No.1, Bulandshahr and prayed that the applicants are desirous to appear before the trial court within a period of two weeks, file bail application and in case the bail application is 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 :- 9.11.2022

P Kesari