MAMCHAND Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this application under Section 482 Cr. P.C., applicants have prayed for quashing the impugned charge sheet dated 16.08.2017, summoning order dated 24.01.2019 and the entire proceedings of Criminal Case No. 169 of 2019 for the offences punishable under Sections 147, 149, 452, 323, 354, 504, 506 and 509 of I.P.C. registered at P.S. Bhadarabad, District Haridwar pending in the Court of 1st Additional Civil Judge (J.D)/J.M. Haridwar District Haridwar.

(2.) After arguing at some length, learned counsel for the applicants does not want to press this C-482 application on merits. He prays that the Court below be directed to decide the bail applications of the applicants as far as possible on the same day.

(3.) Consequently, this C-482 application is dismissed with a direction to the trial court that if the accused applicants surrender and file applications for bail, their bail applications shall be considered and decided as far as possible on the same day. In case, for any reason, hearing on the bail applications is deferred, the Court below shall consider granting interim bail to the accused applicants till their bail applications are decided on merits. In case the bail applications are rejected, the trial court shall forward the papers to court of Sessions on the same day which shall consider and decide the bail applications of the accused applicants, so far it relates to applicants only.