- (1.) Heard learned counsel for the appellants, learned A.G.A. and perused the record.
(2.) By means of the present criminal appeal, the appellants are assailing the judgment and order dated 02.05.2019 passed by Special Judge, SC/ ST Act /Additional Sessions Judge, Court No.2, Muzaffarnagar in case no. 37 of 2018, under Sections 426 , 323 , 504 IPC and Section 3(1)(da) (dha) SC/ ST Act , P.S. Mansoorpur, District Muzaffar Nagar.
(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.;