AJAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as learned A.G.A. and perused the record.

(2.) By means of the present application, the prayer sought by the applicant is to quash the charge sheet dated 26.11.2016, cognizance order dated 17.10.2017, non-bailable warrants dated 09.03.2018 and the entire proceedings of the instant case in Sessions Trial No.545 of 2017 arising out of case crime no.275 of 2016 (State v. Ajay) under section 374 IPC and Section 3 and 4 of Child Labour (Prevention and Regularization) Act and section 3(1)(10) of SC/ST Act, Police Station-Mandawali, District-Bijnor pending in the court of learned Additional District Judge, Court No.2, Bijnor.

(3.) After arguing the case for quite some time at length and pitted against certain observations made by the Court, learned counsel for the applicant himself has given up to address the Court on merits of the case and prayed, that the purpose of his clients would suffice, if a direction may be given to the courts below to decide his bail application within specific time frame.