DEEPAK 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.) The present application has been filed for quashing of the Complaint Case No.597 of 2018 as well as summoning order dtd. 2/7/2019 passed by Civil Judge, Senior Division Fast/ Additional Chief Judicial Magistrate, Ambedkar Nagar in Complaint Case No.597 of 2018 by means of which learned Chief Judicial Magistrate has summoned the applicant for offence U/s 323, 454, 504, 506 I.P.C.

(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 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.