RANVEER BIND Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Raj Nath Bhakta, learned counsel for the applicants, Sri Pankaj Saxena, learned A.G.A for the State and perused the record.

(2.) The instant application has been filed seeking quashing of the summoning order dtd. 10/9/2024 passed in complaint case No. 1149 of 2022, under Sec. 498-A, 323 IPC and Sec. 3/4 D.P. Act.

(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.