LAXMIKANT @ LALA KORI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ganga Bhushan Mishra, learned counsel for the applicants, Sri Om Prakash Mishra, learned A.G.A for the State and perused the record.

(2.) The instant application has been filed seeking quashing of the charge sheet No.495 of 2023 dtd. 27/10/2023/charge sheet no.495A dtd. 28/12/2023 as well as Cognizance/summoning order dtd. 29/8/2024 passed in Session Case No.1233 of 2024 (State of U.P. v. Laxmikant @ Lala Kori and Another) arising out of Case Crime No.545 of 2023, under Ss. 354, 354B, 452, 323, 506 of I.P.C. and Sec. 7/8 of POCSO Act, Police Station Mauranipur, District Jhansi including the entire proceedings of the aforesaid case pending in the Court of Additional District and Sessions Judge/Special Judge (POCSO) Act, District Jhansi.

(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. They 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.