SACHIN AGRAWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(2.) This application under Section 482 CrPC has been filed by the applicant with the prayer to quash the Charge-Sheet dated 27.03.2017, cognizance order dated 24.04.2017 and entire proceedings of S.S.T. No. 4 of 2019 (State Vs. Dabbu Yadav and others), arising out of Case Crime No. 776 of 2016, under Sections 420, 406, 323, 504, 506, 120-B IPC and Section 3(1)10 of SC/ST Act, Police Station Kasganj, District Kasganj, pending in the court of Special Judge (SC/ST Act), Kasganj.

(3.) At the very outset, learned counsel for the applicant has submitted that he does not want to press other prayers made in the prayer clause and has only made a prayer for expeditious disposal of his bail application in view of law laid down in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgement passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P.