HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- U/S 482/378/407 No. - 3060 of 2015 Applicant :- Smt. Janki Devi And Ors. Opposite Party :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Anr. Counsel for Applicant :- Rajesh Trivedi Counsel for Opposite Party :- Govt. Advocate Hon'ble Akhtar Husain Khan,J.
Vakalatnama filed by Shri Manoj Kumar Singh, on behalf of opposite party no. 2 is taken on record.
Heard learned counsel for petitioners, learned counsel for opposite party no.2 as well as learned A.G.A.
Present petition has been moved by petitioners Smt. Janki Devi, Dinesh Singh, Rajesh Singh, Jagdish Singh under Section 482 Cr.P.C. with prayer to quash the entire proceedings and charge sheet no.27 of 2014 in Case Crime No.165 of 2014, under Sections 406, 506 I.P.C relating to Police Station Boundi, District Bahraucg as well as for quashing the impugned summoning order dated 16.10.2014 passed by Additional Civil Judge, (Junior Division)/ Judicial Magistrate, Court No.6, 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. 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] as 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 :- 30.6.2015 Ps