RAMESH @ RAMSA 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 the prayer to quash the impugned charge sheet No.1 of 2021 dtd. 19/2/2021 arising out of Case Crime/F.I.R. No.326 of 2020, under Ss. 332, 353, 427, 323, 504 I.P.C., Police Station Purwa, District Unnao and impugned summoning order dtd. 3/4/2021 passed by learned Civil Judge (J.D.), Purwa, District Unnao in Case No.573 of 2021 (State vs. Ramesh @ Ramsa and Others).

(3.) After arguing the matter at 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.