HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- U/S 482/378/407 No. - 3489 of 2015 Applicant :- Smt. Laxmi Devi And Anr. Opposite Party :- The State Of U.P And Ors. Counsel for Applicant :- Pawan Kumar Sharma,Manoj Kumar Singh Counsel for Opposite Party :- Govt. Advocate,Abdul Alim Khan,R A Khan,Ramakar Shukla Hon'ble Akhtar Husain Khan,J.
Heard learned counsel for petitioners as well as learned A.G.A.
Present petition has been moved by petitioners Smt. Laxmi Devi and Km. Seema , under Section 482 Cr.P.C. with prayer to quash the chargesheet submitted in case crime no. 418 of 2011, under sections 498-A, 326, 506 I.P.C. and section 3/4 Dowry Prohibition Act, Police Station Fakharpur, district Bahraich and summoning order dated 2.5.2014 and further proceedings in pursuance of summoning order vide case no. 1345 pf 2014, pending in the Court of Addl. Chief Judicil Magistrate, Bahraich.
At the time of hearing, learned counsel for petitioners prayed for only a direction under Section 483 Cr.P.C. for expeditious disposal of bail application.
Learned A.G.A. has no objection to this prayer.
A direction for expeditious disposal of bail application appears to be just.
In view of above, petition is hereby finally disposed of with direction to Magistrate/Trial Court concerned to make expeditious disposal of bail application moved by petitioners in the light of principle laid down by the seven Judges Bench of this Court in the case of Amrawati & Anr Vs. State of U.P. reported in [2004 (57) ALR 290] and affirmed by Hon'ble the Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in [2009 (3) ADJ 322 (SC)] subject to condition that petitioners shall appear before Magistrate/Trial Court concerned within one month from today and shall move bail application in accordance with law.
In the meantime, no coercive steps shall be taken against petitioners.
Time specified above shall not be extended further.
Order Date :- 10.12.2015 ashok/-