Allahabad High Court
Munna Gurjar @ Mahesh Pal Singh vs State Of U.P. And Another on 30 August, 2022
Author: Rajiv Gupta
Bench: Rajiv Gupta
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 68 Case :- CRIMINAL APPEAL No. - 3277 of 2022 Appellant :- Munna Gurjar @ Mahesh Pal Singh Respondent :- State of U.P. and Another Counsel for Appellant :- Laxmi Narayan Rathour Counsel for Respondent :- G.A. Hon'ble Rajiv Gupta,J.
Heard learned counsel for the appellant, learned A.G.A. for the State and perused the record.
This criminal appeal has been filed by the appellant with the prayer to set aside the impugned summoning order dated 9.7.2021 passed by Special Judge (SC/ST Act), Jalaun at Orai in S.T. No. 87/2021, State Vs. Munna Gurjar @ Mahesh Pal Singh and others, case crime no. 57/2018, under section 308 and 323 I.P.C. and 3(1)(r)(s) of SC/ST Act, P.S. Konch, District Jalaun.
At the very outset, learned counsel for the appellant has made a statement at the bar that he does not want to press other prayers made in the prayer clause and has confined his prayer only to the relief that the appellant is ready to surrender before the court below and in case, appellant files an application for bail, his bail application be considered and disposed of at the earliest.
Per contra, learned AGA has opposed for expeditious disposal of bail application of the appellant.
In view of the above statement, it is directed that in case, the appellant appears before the court below within two weeks from today and applies for bail, his bail application be considered and disposed of in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773, after hearing the parties.
For a period of two weeks from today or till the date of surrender of the appellant, whichever is earlier, the appellant shall not be arrested in the aforesaid case.
With the aforesaid observations, this criminal appeal is finally disposed of.
Order Date :- 30.8.2022 R