USHA DEVI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) By means of the present 482 Cr.P.C. application, the prayer sought by the applicant is to quash/set aside the non-bailable warrant dated 11.09.2019 and entire proceeding of SST No. 568 of 2018 (State vs. Shiv Poojan), arising out of case crime no. 324A of 1999, under Sections 147, 323, 504, 506, 427 IPC and Section 3 (1) (x) SC/ST Act, P.S. Dhanghata, District Sant Kabir Nagar, pending in the court of Special Judge (SC/ST Act), Sant Kabir Nagar.

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