Balak Ram And Another vs State Of U.P. And Another
2022 Latest Caselaw 14286 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 26806 of 2022
 

 
Applicant :- Balak Ram And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Jai Prakash Tripathi,Surendra Pal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Shri S.P. Gangwar, 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 proceedings of Criminal Case No. 186 of 2021 (State Vs. Balakram and another) arising out of Case Crime No. 156 of 2020, under Sections 452, 354, 323, 504 I.P.C., Police Station Gajraula, District Pilibhit pending in the Court of Chief Judicial Magistrate, Pilibhit as well as impugned cognizance order dated 12.03.2021 and charge-sheet dated 10.08.2020 and prayed that the applicants are desirous to appear before the trial court within a period of two weeks, file bail applications 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.

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

3. 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 (supra).

Order Date :- 17.10.2022

Shafique

(Sl. No. 236 out of 335 fresh cases)