Umakant Singh vs State Of U.P. And Another

Arun Kumar Singh Deshwal, J

Heard learned counsel for the applicant and Sri Rajeev Kr. Singh, learned A.G.A. for the State.

The present application has been filed for quashing of the entire proceeding of Complaint Case No. 574 of 2019 (Brij Mohan Tiwari vs. Umakant Singh), u/s 138 N.I. Act, P.S. Bhelupur, District Varanasi as well as summoning order dated 3.9.2019, pending before Judicial Magistrate-II, Varanasi.

At the very outset, learned counsel for the applicant submits that he does not want to press the prayer for quashing the impugned proceeding and the applicant wants to surrender and apply for bail if suitable direction is issued for expeditious disposal of his bail application.

Considering the aforesaid submission, the present application is disposed of with a direction that if the applicant surrenders and moves application for bail before the court below within a period of three weeks from today, then his bail application shall be considered in view of the law laid down in Satendra Kumar Antil vs. Central Bureau of Investigation and Another, (2021) 10 SCC 773.

For a period of three weeks or till disposal of the bail application, whichever is earlier, no coercive action shall be taken against the applicant in the aforesaid case.