Uttarakhand High Court
C482/2404/2019 on 31 October, 2019
Author: N.S. Dhanik
Bench: N.S. Dhanik
C-482 No. 2404 of 2019 Hon'ble N.S. Dhanik, J.
Mr. Sandeep Kothari, Advocate for the applicants.
Mr. Dinesh Chauhan, Brief Holder for the State of Uttarakhand.
This criminal miscellaneous application under Section 482 of Cr.P.C. has been filed by the applicants for quashing the impugned summoning order dated 09.07.2018 passed by learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Case No. 3606 of 2018 "State vs. Asgar and others" under Sections 147, 148, 149, 332, 353, 504, 307 and 342 of I.P.C. registered at PS I.T.I. District Udham Singh Nagar pending in the Court of learned Additional Chief Judicial Magistrate, Kashipur, District Udham Singh Nagar. qua the applicants.
During the course of hearing, it is argued by the learned counsel for the applicants that a direction may be issued to the lower Court to decide the bail applications of the applicants on the very same day when it comes up for hearing.
Accordingly, the present criminal miscellaneous application, filed under Section 482 Cr.P.C, is finally disposed of with the direction that, if the applicants appear before the trial Court and move an application for their bail, the concerned Court shall consider the same on its merits on the same day itself.
(N.S. Dhanik, J.) 31.10.2019 Shiksha