Allahabad High Court
Vedpal vs State Of U.P. And Another on 13 August, 2024
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:131375 Court No. - 83 Case :- CRIMINAL APPEAL No. - 5140 of 2024 Appellant :- Vedpal Respondent :- State of U.P. and Another Counsel for Appellant :- Jitendra Singh Counsel for Respondent :- G.A. Hon'ble Saurabh Srivastava,J.
1. Heard learned counsel for parties.
2. This criminal appeal under Section 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST Act') has been filed against the summoning order dated 08.04.2024 passed by Exclusive Special Court, SC/ST Act, Pilibhit in S.T. No. 67 of 2017 (State Vs. Shiv Kumar and Another), arising out of Case Crime No. 2216 of 2016, under Sections 323/34, 324/34, 504 IPC and Section 3(1)(x) of SC/ST Act, Police Station Bisalpur, District Pilibhit along with entire proceedings of the said case, pending in the court of Exclusive Special Court, SC/ST Act, Pilibhit.
3. At the very outset, learned counsel for appellant submitted that he is not pressing the appeal on merits and confined his prayer only to the extent that the present appeal may be disposed of finally with a direction to the court concerned that in case appellant surrenders before it and apply for bail, his bail application 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 (2022 SCC OnLine SC 825) to which learned counsel for opposite parties have no objection.
4. In view of the aforesaid, the instant criminal appeal is finally disposed of with a direction to the court concerned that in case, the appellant surrenders before the court concerned within a period of 30 days from today and apply for bail, his bail application shall be considered and decided expeditiously in accordance with settled law.
5. However, it is made clear that till 30 days from today, no coercive action shall be taken against the appellant herein.
Order Date :- 13.8.2024 #Vik/-