- (1.) Heard learned counsel for the appellants, learned counsel for the opposite party as well as learned A.G.A. and perused the record.
(2.) The present Criminal Appeal against the Cognizance order dated 19.07.2018 passed by Additional District and Session Judge/ Special Judge POCSO Act/SC/ ST Act , Court No.2, Kaushambi in Case No.183 of 2018 ( State vs. Arvind and others ) on the basis of Charge sheet dated 07.02.2018 arising out of Case Crime No.170 of 2017, under Sections 307 , 504 IPC and 3 (2) V-Ka and 3 (1) D SC/ ST Act , Police Station Kaushambi, District-Kaushambi.
(3.) After arguing the case for quite some time at length and pitted against certain observations made by the Court, learned counsel for the 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.;