Allahabad High Court
Munish Chandra Pandit And 3 Others vs State Of U.P. And Another on 9 August, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:160492 Court No. - 84 Case :- CRIMINAL APPEAL No. - 7947 of 2023 Appellant :- Munish Chandra Pandit And 3 Others Respondent :- State of U.P. and Another Counsel for Appellant :- Sanjeev Kumar Mishra Counsel for Respondent :- G.A. Hon'ble Mrs. Sadhna Rani (Thakur),J.
Heard learned counsel for the appellants and learned A.G.A. for the State-respondent and perused the record.
This appeal has been filed against the cognizance as well as summoning order dated 10.7.2023 passed by Special Judge SC/ST Act, Kasganj, in Sessions Case No. 528 of 2023 arising out of case crime no. 111 of 2023, under sections 336, 323, 504, 506 I.P.C. and 3(2) 5A of SC/ST Act whereby the appellant nos. 1 and 2 have been summoned under sections 336, 323, 504, 506 I.P.C. and 3(2) 5A of SC/ST Act and appellant nos. 3 and 4 have been summoned under sections 336, 323, 504, 506 I.P.C. police station Ganjdundwara District Kasganj.
In the Court, learned counsel for the appellants only submitted that some direction be issued to the Court concerned regarding bail as they want to surrender before the trial court.
The appeal is, therefore, disposed of with the direction to the trial court that if the appellants appears before the trial court within 15 days from today and move an application before the trial court, the same shall be disposed of as soon as possible in view of the law laid down in Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.
Order Date :- 9.8.2023 Gss