1. Heard learned counsel for the applicant and learned A.G.A. for the State.

2. This application under Section 482 Cr.P.C. has been filed by the applicant to quash the impugned cognizance/summoning order dated 22.01.2024 passed by the learned Chief Judicial Magistrate, Ghaziabad, impugned Charge sheet dated 02.11.2023 as well as the entire proceedings of the Criminal Case No. 4850 of 2024 (State Vs. Mohd. Nadeem Khan), arising out of Case Crime No. 393 of 2023, Under Sections 323, 504, 506, 354-D IPC, Police Station- Indrapuram, District- Ghaziabad pending before the court of learned Chief Judicial Magistrate, Ghaziabad.

3. On the matter being taken up, learned counsel for the applicant has not pressed the relief as sought by means of this application on merit and prayed for issuance of appropriate direction to the concerned Courts below to decide the bail application of the applicant expeditiously.

4. Learned A.G.A. has no objection in allowing the aforesaid prayer of the applicant.

5. Accordingly the relief as sought by the applicant through this application is refused.

6. Considering the aforesaid alternative prayer of the applicant, it is directed that applicant shall surrender before the concerned Court below within three weeks from today and in case applies for bail, the bail application shall be decided expeditiously by the courts below in accordance with law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, reported in 2021 SCC OnLine SC 922.

7. For the period of three weeks from today or till the time of surrender of the applicant before the Court below, whichever is earlier, no coercive action shall be taken against him.

8. With the aforesaid directions, this application under Section 482 Cr.P.C. stands disposed of.