SUDHIR KUMAR SHARMA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present application has been filed with a prayer to quash the impugned summoning order dtd. 10/1/2013 and N.B.W. order dtd. 28/2/2020 passed by Sessions Judge (SC/ST PA Act), Bulandshahr in S.S.T. No. 2210 of 2019 (State Vs. Rajpal and others), arising out of Case Crime No. 61 of 2012, under Ss. 147, 323, 504, 506 IPC and Sec. 3(1) 10 of SC/ST Act, P.S. B.B. Nagar, District Bulandshahr pending in the Court of Chief Judicial Magistrate, Bulandshahr.

(3.) After arguing the matter up to some length, learned counsel for the applicants submits that he does not want to press this application on merit and he confines his prayer only to the extent that applicants may be permitted to surrender and move bail application, before the court concerned and suitable directions may be issued that same may be heard and decided expeditiously, in accordance to law.