Rahul Chaturvedi,J. - (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 applicants is to quash the charge sheet no. 01/2018 arising out of case crime no. 787/2018, u/s 420, 406, 323, 504, 506, 120-B IPC and 3(1)(d), 3(1)(dha) SC/ST Act, P.S. Izzat nagar, District Bareilly, in pursuant to the FIR dated 12.08.2018 pending in the Court of Additional District Judge/Special Judge SC/ST Act, Bareilly in Case No. 186/2019, u/s 420, 406, 323, 504, 506, 120-B IPC and 3(i)(d) SC/ST Act, P.S. Nawabganj, District Bareilly.
(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.;