Sashikant Dwivedi vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 13437 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- CRIMINAL APPEAL No. - 1368 of 2023
 

 
Appellant :- Sashikant Dwivedi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home, Lko. And Another
 
Counsel for Appellant :- Shailendra Singh,Surendra Singh Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Heard learned counsel for the appellant, Sri Aniruddh Kumar Singh, learned A.G.A.-I for the State and perused the record.

Instant appeal has been preferred against Judgment and order passed by Special Judge, SC/ST Act, District Lucknow, order dated 15.12.2022 in Complaint Case No.53 of 2019 whereby summoning the appellant under Section 323, 504, 506 I.P.C and 3(1) (da) (dha) SC/ST Act.

After argument at length, learned counsel appearing for the appellant submits that the interest of justice would be sub-served, if the bail application of the appellant is directed to be considered by the Court concerned. He further submits that the appellant shall surrender before the Court concerned and will file the bail application. He further added that this Court may be pleased to direct the Court concerned to decide the bail application of the appellant within stipulated period of time as fixed by this Court.

In view of the aforesaid submissions, present appeal is disposed of with a direction that in case the appellant surrenders before the Court concerned and applies for bail, his bail application shall be considered and decided in accordance with law propounded by the Apex Court, as expeditiously as possible. It is further observed that in case trial court grants bail to the appellant, the bail bonds and sureties already filed, shall be considered for this case also.

Order Date :- 28.4.2023

Ram Murti