Allahabad High Court
Surya Pratap Singh Alias Golu Dhimar vs State Of U.P. And Another on 6 March, 2024
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:40773 Court No. - 85 Case :- CRIMINAL APPEAL No. - 1983 of 2024 Appellant :- Surya Pratap Singh Alias Golu Dhimar Respondent :- State of U.P. and Another Counsel for Appellant :- Vijay Singh Rathore Counsel for Respondent :- G.A. Hon'ble Ms. Nand Prabha Shukla,J.
Sri Vikash Singh, Advocate filed his power on behalf of the opposite party no. 2, is taken on record.
Heard learned counsel for the appellant and learned A.G.A for the State as well as learned counsel for the opposite party no. 2.
This criminal appeal has been preferred under Section 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SC/ST Act') for setting aside the cognizance/summoning order dated 09.02.2024 passed by the Court of Special Judge, SC/ST Act, Jalaun at Orai in S.T. No. 23 of 2024 (State of U.P. Vs. Surya Pratap Singh Golu Dhimar), arising out of Case Crime No.0893 of 2023, under Sections 323, 504, 506 IPC and Section 3(1)(r), 3(1)(s) SC/ST Act, P.S. Kotwali Orai, District Jalaun.
Learned counsel for appellant 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 appellant surrenders before the court below and applies 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.
Learned A.G.A. has opposed the appeal.
In view of the aforesaid, the instant criminal appeal is finally disposed of with direction to the court below that in case the appellant surrenders before the court below within a period of 30 days from today and applies for bail, his bail application shall be considered and decided expeditiously in accordance with settled law.
The instant appeal is disposed of, accordingly.
Order Date :- 6.3.2024 Monika