Satyam Singh And 2 Others vs State Of U.P. And Another
2024 Latest Caselaw 37047 ALL

Allahabad High Court

Satyam Singh And 2 Others vs State Of U.P. And Another on 11 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:176627
 
Court No. - 83
 

 
Case :- CRIMINAL APPEAL No. - 9240 of 2024
 

 
Appellant :- Satyam Singh And 2 Others
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Jagdish Singh
 
Counsel for Respondent :- G.A.,Monu Upadhyay
 

 
Hon'ble Ms. Nand Prabha Shukla,J.
 

Heard learned counsel for the appellants, learned A.G.A for the State and perused the record.

This Criminal Appeal has been preferred under Section 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 to set aside the impugned judgment, Cognizance and Summoning order dated 09.08.2024 passed by the Special Judge (SC/ST Act) Deoria in Session Trial No. 430 of 2024 (State Vs. Satyam and others) arising out of Case Crime No. 132 of 2024, under sections 323, 325, 352, 452, 504, 506 IPC and Section 3(2)5 Ka SC/ST Act, P.S. Barhaj, District Deoria.

Learned counsel for appellants submits that he is not pressing the appeal on merits and the present appeal may be disposed of finally with the direction to the court below that in case appellants surrender before the court below and apply for bail, their bail applications may be considered and decided expeditiously in accordance with law, including the law laid down in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

Learned A.G.A. for the State has opposed the appeal.

For a period of 30 days from today or till the time of applying the bail application before the court concerned, whichever is earlier, no coercive action shall be taken against the appellants.

The instant appeal is disposed of, accordingly.

Order Date :- 11.11.2024

Nisha