JYOTI SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) The present application under Sec. 482 Cr.P.C. has been filed for quashing of the entire criminal proceedings of Criminal Case No. 3133 of 2020 (State Vs. Ajay Shankar Shukla and others) arising out of Case Crime No. 307 of 2019, under Ss. 498-A, 323, 504, 506, 336, 354A I.P.C. and Sec. 3/4 D.P. Act, Police Station- Nautanwa, District- Maharajganj, pending in the Court of Civil Judge (Junior Division)/ Fast Track Court-I with a further prayer to stay the proceedings of the aforesaid case.

(3.) It is therefore, directed that in case the applicants surrender before the Court below within one month from today and prefer bail applications, the Court below will decide the said bail application, as expeditiously as possible, taking into account the law laid down by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in [(2021) 10 SCC 773].