RAM SHARAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned counsel for the complainant as well as learned A.G.A. and perused the record.

(2.) By means of the present 482 Cr.P.C. application, the prayer sought by the applicants is to quash the order dated 19.10.2019 by which the learned court below has issued non-bailable warrant against the applicants in Case Crime No. 99 of 2004. (Special S.T. No. 22 of 2017), u/s 147, 148, 427, 429, 506 IPC and 3(1)(X) SC/ST Act, P.S. Puranpur, District Pilibhit.

(3.) After arguing the case for quite some time at length and pitted against certain observations made by the Court, learned counsel for the applicants himself has given up to address the Court on merits of the case and prayed, that the purpose of his client would suffice, if a direction may be given to the courts below to decide their bail application within specific time frame as the N.B.W. is under operation against the applicant pending since 19.10.2019.