RAJ KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) List revised. Heard Sri Shiva Kant Srivastava, learned counsel for the applicants, Sri B.B. Upadhyay, learned counsel for the State and perused the record.

(2.) This application under Sec. 482 Cr.P.C. has been filed by the applicants Raj Kumar, Ram Sagar Seth, Raj Sagar and Abhishek Soni with the prayer to allow this application and quash the impugned charge sheet dtd. 6/12/2022 in Case No. 1766 of 2023 (State Vs. Raj Kumar and others) arising out of Case Crime No. 450 of 2022, under Ss. 323, 504, 506, 308 I.P.C., Police Station Jahanaganj, District Azamgarh, pending in the court of Judicial Magistrate, Court No.20, Azamgarh as well as cognizance order dtd. 9/2/2023 and with a further prayer to stay the further proceedings and not to take any coercive action against the applicant in the aforesaid case, during the pendency of the present application.

(3.) At the very outset, learned counsel for the applicants states that the purpose of the applicants would suffice if an order is passed directing the trial court to decide the bail application of the applicants, as expeditiously as possible. He further states that although the prayer has been made for quashing and staying the further proceedings of the case but he does not press the same. Learned counsel for the State has no objection of aforesaid arguments of learned counsel for the applicants. In view of the above, the prayer for quashing and staying the further proceedings of the aforesaid case is dismissed as not pressed.