VIJAY SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri A.P. Tiwari, leraned counsel for the petitioner as well as Shri Rakesh Dubey, learned counsel for respondent no. 2 and Shri S.K. Ojha, learned A.G.A. for the State.

(2.) This petition has been filed seeking quashing of the impugned order dtd. 1/8/2022 passed in complaint case No. 3397/2018 "Jyoti Vs. Vijay" under Ss. 364/504/506/120B/324 I.P.C., P.S. Kidwai Nagar, District Kanpur Nagar. With a further prayer it has also been prayed that the court below be directed to reconsider and decide the application of the petitioner dtd. 30/7/2022 in complaince of the order dtd. 25/7/2022 passed by this Court in Anticipatory Bail Application No. 5216/2022 "Vijay Shukla Vs. State of U.P.

(3.) Learned counsel for the petitioner submits that vide order dtd. 25/7/2022, this Court while disposing of the Anticipatory Bail Application No. 5216/2022 granted liberty to the petitioner to appear before the learned court below within two weeks from the date of order by filing appropriate application taking all pleas and grounds which are available to him and if such application was filed within the stipulated time, the same was directed to be considered and decided expeditiously as per law.