Sangita And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 16581 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 21847 of 2022
 

 
Applicant :- Sangita And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Prem Babu Verma,Anita Singh,Nirmla Kumari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Anita Singh, learned counsel for the applicants after arguing for sometime on instructions submits that she is not pressing the prayers made in this application for quashing the impugned summoning order dated 25.10.2021 passed by learned C.J.M.Agra as well as entire proceedings of Case No.54148 of 2021,State Vs. Sangita and others, arising out of Case Crime No.184 of 2021, under Section 354 (Ga), I.P.C. and under Section 66E I.T. Act, Police Station-Fatehpur Sikri, Disrict-Agra pending before learned C.J.M.Agra 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 :- 10.11.2022

SB

(Serial No.83 out of 527 fresh cases)