Uttarakhand High Court
Sompal And Others vs State Of Uttarakhand And Another on 20 July, 2017
Author: U.C.Dhyani
Bench: U.C.Dhyani
C-482 Petition No. 377 of 2013 U.C.Dhyani, J.
Mr. Vivek Shukla, Advocate, present for the applicants.
Mr. Nandan Arya, learned Deputy Advocate General, present for the State. Mr. S.S.Chaudhary, Advocate, present for the respondent no.2.
By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the entire proceedings of Criminal Case No. 255 of 2012, State vs. Sompal & others, under Sections 325 & 504 IPC, pending in the Court of learned Civil Judge (J.D.)/Judicial Magistrate, Laksar, District Haridwar.
After arguing the petition at some length, learned counsel for the petitioners/applicants confined his prayer only to the extent that some time may be given to the applicants to surrender before the Magistrate concerned and, thereafter, court below be directed to decide the bail application of the petitioners /applicants at an early date and in the meantime no correctives steps be taken against the applicants.
Considering the facts of the case and the grounds taken up in the application under Section 482 Cr.P.C., it is provided that the petitioners/applicants shall surrender before the Magistrate concerned, within four weeks, whereafter, they will be dealt with by the learned court below according to Law. No coercive steps shall be taken against the applicants for a period of four weeks from today.
It is also provided that if the petitioners/applicants surrender before the Court concerned well within the stipulated period and seek bail, their bail application(s) shall be decided on the same day.
Application under Section C-482 Cr.P.C. is accordingly disposed of.
(U.C.Dhyani, J.) 20.07.2017 Kaushal