DHARMENDRA KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the appellants, learned counsel for the opposite party No. 2, learned A.G.A for the State and perused the record.

(2.) This criminal appeal has been preferred under Sec. 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the impugned order dtd. 22/6/2023 passed by learned Special Judge (S.C./S.T. Act), Prayagraj in Complaint Case No. 21 of 2023, under Ss. 504, 506 IPC and Sec. 3(2)(v-a) of the S.C./S.T. Act, Police Station-Phoolpur, District-Prayagraj.

(3.) Learned counsel for appellants submits that he is not pressing the appeal on merits and the present appeal may be disposed of finally with the direction to the court below that in case appellants surrender before the court below and apply for bail, their bail applications may be considered and decided expeditiously in accordance with law, including the law laid down in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.