NEERAJ KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Mr. G.S. Chaturvedi, learned Senior Counsel assisted by Mr. Vishal Kashyap and Mr. Shekhar Chaudhary, learned counsels appeared to represent the applicants, Mr. Anuruddha Chaturvedi and Mr. Dinesh Kumar Sharma, learned counsels appeared for the opposite party no.2 and Mr. Amit Singh Chauhan, learned AGA-I for the State. Perused the record.

(2.) The present 482 Cr.P.C. application has been filed to quash the charge-sheet No.593 of 2023, dtd. 25/8/2023 and cognizance/summoning order dtd. 19/9/2023 as well as the entire proceedings of Criminal Case No.7991 of 2023 (State vs. Dr. Neeraj Kumar), arising out of Case Crime No.376 of 2023, under Ss. 304 IPC, Police Station-Khurja Nagar, District-Bulandshahar, pending before the court of Chief Judicial Magistrate, Bulandshahar.

(3.) Earlier on 27/10/2023, the present application under Sec. 482 CrPC was disposed of, wherein a direction was given to the applicant to surrender before the court concerned within a period of one month from that date and apply for bail, which was to be decided expeditiously by the court below, in accordance with law.