Suresh Nishad And Another vs State Of U.P. And Another
2022 Latest Caselaw 14287 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 11886 of 2022
 

 
Applicant :- Suresh Nishad And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Ramesh Chandra Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Ramesh Chandra Yadav, 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 order dated 9.3.2022 dismissing the discharge application arising out of chargesheet dated 21.1.2021, cognizance order dated 3.3.2021 and entire proceedings of Special S.T. No.17 of 2021 (State vs. Suresh Nishad and another) under Section 2, 3(1) of U.P. Gangster and Anti-Social Activities (Prevention) Act, PS- Ghoorpur, District Allahabad arising out of Case Crime No.0003 of 2019 and prayed that the applicant is desirous to appear before the trial court within a period of three 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 applicant honours his undertaking and files appropriate bail application, 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

Deepika