Vijay Vikram vs State Of U.P. And Another

Nand Prabha Shukla, J

Heard learned counsel for the appellant, learned A.G.A for the State and perused the record.

This criminal appeal has been preferred under Section 14-A (1) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 against the impugned Summoning Order dated 21.07.2023 passed by the learned Special Judge (S.C./S.T. Act), Jalaun at Orai in Complaint No. 22 of 2020 (Satyapal Vs. Vijay Vikram and etc.), under Sections 279, 504, 506 IPC and Section 3(1)(r) and 3(1)(s) of the S.C./S.T. Act, Police Station-Kotwali Konch, District-Jalaun.

Learned counsel for appellant submits that he is not pressing the appeal on merits and the present appeal may be disposed of finally with the direction to the court below that in case appellant surrenders before the court below and applies for bail, his bail application may be considered and decided expeditiously in accordance with law, including the law laid down in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

Learned A.G.A. has opposed the appeal.

In view of the aforesaid, the instant criminal appeal is finally disposed of with direction to the court below that in case the appellant surrenders before the court below within a period of 30 days from today and apply for bail, his bail application shall be considered and decided expeditiously in accordance with settled law.

The instant appeal is disposed of, accordingly.