VEER SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Bhaskar Bhadra, learned counsel for the applicants, Sri Mayank Pratap Singh, Advocate holding brief of Sri Bhanu Bhushan Jauhari, learned counsel for opposite party no.2 and Sri Pankaj Saxena, learned A.G.A for the State and perused the record.

(2.) The above applications have been filed with following prayers: Application U/S 482 No.39358 of 2024 The present application has been filed for quashing the impugned charge sheet dtd. 31/1/2023, Cognizance Order dtd. 18/6/2024 as well as entire proceedings of Criminal Case No.4963 of 2024 (State Vs. Pooran and others), arising out of Case Crime No.12 of 2023, under Ss. 494, 506 IPC, Police Station Bilaspur, District Rampur, pending before the court of learned Chief Judicial Magistrate, Rampur. Application U/S 482 No.32879 of 2024 The present application has been filed for quashing the impugned charge sheet dtd. 31/1/2023, Cognizance Order dtd. 18/6/2024 as well as entire proceedings of Criminal Case No.4963 of 2024 (State Vs. Pooran and others), arising out of Case Crime No.12 of 2023, under Ss. 494, 506 IPC, Police Station Bilaspur, District Rampur, pending before the court of learned Chief Judicial Magistrate, Rampur.

(3.) At the very outset, learned counsel for the applicants submits that the applicants do not want to press the prayer for quashing of the proceedings. Applicants want to surrender before the court below and apply for bail. He further submits that this Court may be pleased to direct the court concerned to consider the bail application of the applicants expeditiously within stipulated period of time as may be fixed by this Court.