HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- U/S 482/378/407 No. - 3062 of 2015 Applicant :- Mohd. Saleem @ Saleem And Ors. Opposite Party :- The State Of U.P And Anr. Counsel for Applicant :- Narendra Gupta Counsel for Opposite Party :- Govt. Advocate 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 Mohd. Saleem @ Saleem, Mohd. Ameen, Guddu, Dastgir @ Dastgir Ahmad, Mohd. Ahmad, Azij Ahmad, Islamuddin, Ashraf Ali, Liyaqat Ali, Abbas Ali, Sarfuddin, Sabbir, Sakeel Ahmad, Faizula, Irshad Ali, Munna, Sattar Ali, Ramjan Ali, Mohd. Iliyas and Akil Ahmad under Section 482 Cr.P.C. with prayer to set aside/quash the entire proceedings and charge sheet dated 2.4.2014 in Crime No.155-A of 2013, under Sections 147, 148, 149, 323, 504, 506 I.P.C relating to Police Station Talgaon, District Sitapur, as well as for quashing the impugned summoning order dated 1.1.2015 passed by Additional Civil Judge (Senior Division)/Additional Chief Judicial Magistrate, Sitapur.
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