Vicky Rajbhar And 3 Others vs State Of U.P. And Another
2023 Latest Caselaw 19261 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:149764
 
Court No. - 84
 

 
Case :- CRIMINAL APPEAL No. - 7400 of 2023
 

 
Appellant :- Vicky Rajbhar And 3 Others
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Shri Prakash Dwivedi,Gunjan Dwivedi
 
Counsel for Respondent :- G.A.
 

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

Vakalatnama filed on behalf of the opposite party no. 2 is kept on record.

Heard learned counsel for the appellants and learned counsel for the opposite party no. 2.

This appeal has been filed with a prayer to quash the judgment and order dated 02.02.2020 passed by Special Judge (SC/ST Act), Mirzapur as well as entire proceeding in Sp[ecial Session Trial No. 655 of 2020 (State Vs. Vicky Rajbhar and others) arising out of Case Crime No. 0099 of 2020 under Section 147, 323, 504, 452, 354 (kha) of IPC and Section 3(1) (da) and 3(1) (dha) of SC/ST Act Police Station Kachhwa, District Mirzapur, pending in the court of Special Judge (SC/ST Act), Mirzapur.

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

The appeal is, therefore, disposed of with the direction to the trial court that if the appellants appear before the trial court within 30 days from today and moves an application before the trial court, the same shall be disposed of 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 :- 26.7.2023

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