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Judgment
6 paragraphs · 216 wordsAlok Kumar Verma, J
The applicants-accused persons, namely, Imtiyaz, Afzal Khan, Smt. Vanita alias Anju Verma and Arun Kumar Verma have invoked the inherent jurisdiction of this High Court under Section 482 of the Code of Criminal Procedure, 1973 to quash the entire proceedings of Special Sessions Trial No.8 of 2020, “State Vs. Imtiyaz & Others”, under Section 2/3 of the Uttar Pradesh Gangsters and Anti-Social Activities (Prevention) Act, 1986, pending before the Special Judge, Gangsters Act, Dehradun.
Heard Mrs. Prabha Naithani, the learned counsel for the applicants and Mr. Pratiroop Pandey, the learned AGA for the State.
During the arguments, the learned counsel appearing for the applicants-accused persons submitted that the present matter may be disposed of with the direction to the concerned court, in case, the applicants move an application for bail, the concerned court shall decide the same as expeditiously as possible.
The learned counsel for the State has no objection.
Having heard the learned counsel for the parties, the present Criminal Miscellaneous Application (No.837 of 2022) is disposed of with the direction to the concerned court that in case, the applicants-accused persons surrender before the concerned court and move bail applications, the concerned court shall decide the bail applications as expeditiously as possible in accordance with law.