MAHENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

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

(2.) This application under section 482 Cr.P.C. has been filed with a prayer to quash the charge sheet in Case No. 4535 of 2020 in Case Crime no. 95 of 2018, under sections 341, 352, 323, 324, 504, 325 IPC, Police Station Chirayakot, District May

(3.) At the very outset, learned counsel for the applicants 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 their bail application in view of law laid down in the case of Amrawati and another Vs. State of U.P.,2004 57 AllLR 290 as well as judgement passed by Hon'ble Apex Court reported in Lal Kamlendra Pratap Singh Vs. State of U.P. , 2009 3 ADJ 322 (SC)