Tahir Hasan @ Tahir And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 14799 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- APPLICATION U/S 482 No. - 28530 of 2022
 

 
Applicant :- Tahir Hasan @ Tahir And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sandeep Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Shri Sandeep Tripathi, 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 summoning order dated 12.05.2022 as well as all its consequential proceedings in Complaint Case No. 1891/9/2018 (Abdul Waheed Vs. Tahhir Hasan @ Tahir and Others), under Section 420 I.P.C., Police Kairana, District Shamli pending in the Court of learned Chief Judicial Magistrate, Shamli 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.

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 :- 20.10.2022

Shafique

(Sl. No. 57 out of 212 fresh cases)