Allahabad High Court
Narenda Singh vs State Of U.P. And Another on 12 December, 2024
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:195031 Court No. - 75 Case :- APPLICATION U/S 482 No. - 35512 of 2024 Applicant :- Narenda Singh Opposite Party :- State of U.P. and Another Counsel for Applicant :- Pramod Kumar Srivastava Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
1. Heard learned counsel for the applicant and learned AGA for the State.
2. This application under Section 482 Cr.P.C. has been preferred for quashing of the entire proceedings, including impugned order dated 28.02.2019, passed by 4th Additional Sessions Judge / Special Judge, Bijnor in Criminal Revision No. 291 of 2005 (Gajendra Veer Singh Vs. State of U.P.) and summoning order dated 03.08.2005, passed in Case No. 2110 of 2005 (Gajendra Veer Singh Vs. Narendra Singh), under Sections 342, 504, 506 IPC, Police Station- Dhampur, District- Bijnor, pending before the Court of C.J.M., Bijnor.
3. After arguing at some length, learned counsel for the applicant submitted that the prayer as made above is not being pressed and that applicant is willing to appear before the trial Court and a direction may be made to the trial Court concerned to decide the bail application of applicant expeditiously in accordance with law.
4. In view of aforesaid, it is directed that in case applicant appears before the Court concerned within a period of three weeks from today and applies for bail, his bail application shall be considered and decided expeditiously, in accordance with settled law.
5. With the aforesaid observations, the application under Section 482 Cr.P.C. is disposed of.
Order Date :- 12.12.2024 SK Srivastava