RAJNI Vs. STATE OF U. P.

JUDGEMENT

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

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicants with the prayer to quash charge-sheet dtd. 8/10/2021 and cognizance order dtd. 23/12/2021 as well as entire proceedings of Sessions Case No. 1205 of 2021 (State Vs. Rajni and others) arising out of Case Crime No. 149 of 2021 under Ss. 188, 269, 270, 147, 452, 427, 323, 504 IPC and Sec. 3(2)(Va) SC/ST Act and 3 Epidemic Diseases Act 1897, Police Station Jalesar, District Etah pending in the court of learned Special Judge, SC/ST (P.A.) Act, Etah.

(3.) After some argument, learned counsel for the applicants has made a statement at the bar, on instructions, that he does not want to press other prayers made in the application and states that the applicants are ready to surrender before the court below and seek their bail and that their bail application be considered and disposed of in view of law laid down by Hon'ble Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another reported in (2021) 10 SCC 773.