VIRENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AGA for the State.

(2.) This petition has been filed with the following main prayer:-

(3.) Learned counsel for the petitioners says that the co-accused approached this Court by filing a petition under Sec. 482 Cr.P.C., bearing U/s 482/378/407 No. 3433 of 2021 (Siddh Ram @ Sidhad Ram vs. State of U.P. and Another) where this Court has disposed of the petition, even while refusing to quash the charge sheet and summoning order as well as the proceedings initiated against the petitioner therein by observing that in term of the lat settled by this Court in Amrawati and Another vs. State of U.P. reported in 2004 (57) ALR 290 and Hon'ble Apex Court in Lal Kamlendra Pratap Singh vs. State of U.P. reported in 2009 (3) ADJ 322 (SC) and in Hussain and Ors. Vs. Union of India (UOI) and Ors. reported in , the bail application of the petitioner be decided expeditiously.