Fauran Singh And 5 Others vs State Of U.P. And Another
2023 Latest Caselaw 22847 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:168629
 

 
Court No. - 89
 

 
Case :- APPLICATION U/S 482 No. - 30550 of 2023
 

 
Applicant :- Fauran Singh And 5 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Pankaj Kumar Tripathi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Deepak Verma,J.

1. Heard learned counsel for the applicants and learned A.G.A. for the State.

2. This application under Section 482 Cr.P.C. has been filed by the applicants to quash the judgment and order dated 06.0y7.2023 passed by Additional Session Judge, Court No.1, Mathura in Criminal Revision No.556 of 2022 (CIS No.558/2022), summoning order dated 23.06.2022 as well as entire proceedings in Complaint Case No.17644 of 2022 (Ashok Kumar vs. Fauran Singh and others), under Sections 323, 504, 506 I.P.C., P.S. Highway, District Mathura, pending in the court of Judicial Magistrate, Mathura.

3. On the matter being taken up, learned counsel for the applicants have not pressed the relief as sought by means of this application on merit and prayed for issuance of appropriate direction to the concerned Courts below to decide the bail application of the applicants expeditiously.

4. Learned A.G.A. has no objection in allowing the aforesaid prayer of the applicants.

5. Accordingly the relief as sought by the applicants through this application is refused.

6. Considering the aforesaid alternative prayer of the applicants, it is directed that applicants shall surrender before the concerned Court below within three weeks from today and in case applies for bail, the bail application shall be decided expeditiously by the courts below in accordance with law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, reported in 2021 SCC OnLine SC 922.

7. For the period of three weeks from today or till the time of surrender of the applicants before the Court below, whichever is earlier, no coercive action shall be taken against them.

8. With the aforesaid directions, this application under Section 482 Cr.P.C. stands disposed of.

Order Date :- 22.8.2023

SKD