- (1.) Heard learned counsel for the appellants, learned A.G.A. and perused the record.
(2.) By means of the present appeal, the appellants has assailing the summoning order dated 08.08.2019 passed by Special Judge, SC/ST (PA) Act, Mainpuri in complaint case no. 1 of 2018 under Section 147 , 323 , 504 , 506 IPC and Section 3(1)(10) SC/ ST Act , P.S. Bichhawa, District Mainpuri.
(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/appellants 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.;