Surendra Singh And Another vs State Of U.P. And Another
2022 Latest Caselaw 12228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- APPLICATION U/S 482 No. - 27841 of 2022
 

 
Applicant :- Surendra Singh And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Sukesh Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

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 criminal proceedings of Complaint Case No.440 of 2021 (Ram Naresh Vs. Surendra Singh and others) under Sections 504, 427 and 506 of I.P.C., Police Station-Bharthana, District-Etawah pending before Additional Chief Judicial Magistrate Court No.1, Etawah and set-aside the summoning order dated 3.1.2022 passed by the learned A.C.J.M. Court No.1 Etawah in Complaint Case No440/2021 (Ram Naresh Vs. Surendra Singh and others) 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 :- 6.9.2022

SB

(Serial No.93 out of 106 fresh cases)