MAHENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Akhilesh Kumar Tripathi, learned counsel for the applicant, Sri Ramesh Kumar, learned A.G.A for the State and perused the record.

(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceeding of Complaint Case No. 4678 of 2021 (Devraj Singh Vs. Mahendra Singh) under Sec. 138 of Negotiable Instruments Act, Police Station- Amroha Dehat, District- Amroha, pending before Additional Chief Judicial Magistrate- 2nd, Amroha as well as quash the N.B.W. dtd. 23/9/2024 passed by court below in aforementioned case.

(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 apply 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.