PRAMOD KUMAR RAWAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for applicant as well as Shri Veer Raghav Chaubey, 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 proceedings of Case No. 50930 of 2015, "State v. Rajesh Kumar Rawat and Others", arising out of Case Crime No. 106 of 2014, under Sections 147, 447/511, 427, 379 I.P.C. relating to Police Station Madiyawn, District Lucknow, pending in the Court of Learned A.C.J.M.-IV, District Lucknow and also quash the charge-sheet dated 22.06.2015 as well as summoning order dated 02.11.2015 and N.B.W. dated 01.07.2019 pending before the Learned A.C.J.M.-IV, District Lucknow.

(3.) After arguing for sometime, learned counsel for the applicant submits that the grievance of the applicant will be redressed, if a direction be given to the Subordinate Court to decide the bail application of the applicant, at the earliest.