Uday Pratap Bhatt vs State Of U.P. And Another
2022 Latest Caselaw 12079 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 811 of 2022
 

 
Applicant :- Uday Pratap Bhatt
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Dhirendra Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Learned counsel for the applicant after arguing for sometime on instructions submits that he is not pressing the prayers made in this application for quashing the impugned summoning order dated 25.8.2021 passed by Special Judge (SC/ST Act), Chandauli in Sessions Case No.502 of 2021, under Sections 147, 148, 323, 504, 506, I.P.C. and Section 3 (1) (r), 3 (1) (s) of SC/ST Act, Police Station-Chakiya, district-Chandauli, pending before the court of learned Special Judge, SC/ST,Act Chandaluli and prayed that the applicant is 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 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 vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

Order Date :- 5.9.2022

SB