VIPIN & OTHERS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Miscellaneous Application, under Section 482 CrPC, is preferred to quash the chargesheet dated 09.03.2018, and cognizance/summoning order dated 10.08.2018 passed by the learned Chief Judicial Magistrate, Haridwar District Haridwar in case no. 10472 of 2018 (case crime no. 750 of 2017), 'State Vs. Santosh and others", Under Section 147, 148, 323, 504, 506, 452, 427 of IPC, PS Kotwali Jwalapur, District Haridwar pending before the Court of learned Chief Judicial Magistrate, Haridwar, District Haridwar.

(2.) Learned Counsel for the applicants submits that he does not want to press this Criminal Miscellaneous Application on merit. He prays that the Courts below be directed to decide the bail application of the applicants as far as possible on the same day.

(3.) Consequently, this C482 petition is dismissed with direction to the trial court that if the accused applicants surrender themselves and file application for bail, their 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 applicants till their bail application is decided on merit. 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 applicants on that day itself.