Pratap Narayan And 2 Others vs State Of U.P. And Another
2023 Latest Caselaw 23475 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:172254
 

 
Court No. - 84
 

 
Case :- CRIMINAL APPEAL No. - 5249 of 2023
 

 
Appellant :- Pratap Narayan And 2 Others
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Shri Prakash Dwivedi,Deepak Verma
 
Counsel for Respondent :- G.A.,Ram Autar Bind,Renu Pandey
 

 
Hon'ble Mrs. Sadhna Rani (Thakur),J.

Learned counsel for the applicants and learned A.G.A. are present.

The present criminal appeal under Section 14-A(1) of SC/ST Act has been filed against the judgment and order dated 14.02.2022 passed by Special Judge SC/ST Act, Mirzapur in Complaint Case No. 55 of 2021, (S.S.T. No. 238 of 2023), (State Vs. Shubham and others), under Sections 323, 504, 506 I.P.C. and Sections 3(1) Da and 3(1) Dha of SC.ST ACt, Police Station Lalganj, District Mirzapur.

In the Court, learned counsel for the applicants only submitted that some direction be issued to the court concerned regarding bail as the applicants want to surrender before the trial court.

The application is, therefore, disposed of with the direction to the trial court that if the applicants appear before the trial court within 15 days from today and moves an application for bail before the trial court, the same shall be decided as soon as possible in view of law laid down in Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773 .

Order Date :- 25.8.2023

T.S.