ABHISHEK PATEL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Mahendra Pratap Tiwari, learned counsel for the applicant, learned A.G.A for the State and perused the record.

(2.) The instant application under Sec. 482 Cr.P.C. has been filed for quashing the proceeding as well as summoning order dtd. 6/8/2024 passed in Complaint Case No.329 of 2024, under Ss. 138 N.I. Act, Police Station - Rajghat, District Gorakhpur pending in the court of Additional Civil Judge (S.D.) IInd, A.C.J.M., Gorakhpur.

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