NAZIM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application, under Section 482 CrPC, is preferred to quash the chargesheet dated 23.10.2018, summoning order dated 27.05.2019, as well as the entire proceedings of Criminal Case No. 794 of 2019, (Case Crime No. 402 of 2018) State Vs. Nazim under Section 411 IPC pending before the Court of Judicial Magistrate 3rd, Haridwar, District Haridwar.

(2.) Learned Counsel for the applicant submits that he does not want to press this Criminal Miscellaneous Application on merit. He prays that the Court below be directed to decide the bail application of the applicant as far as possible on the same day. Consequently, this C482 petition is dismissed with direction to the trial court that if the accused applicant surrenders and files application for bail, his bail application shall be considered and decided as far as possible on the same day. In case, for any reason, hearing on the bail application is deferred, the Court below shall consider granting interim bail to the applicant till his bail application is decided on merits. In case, the bail application is rejected, the trial court shall forward the papers to the Court of Sessions on the same day which shall consider and decide the bail application of the accused applicant on that day itself.

(3.) Urgency Application (IA No. 786 of 2020) is disposed of.