HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- APPLICATION U/S 482 No. - 14897 of 2015 Applicant :- Arun Pandey @ Ramu Pandey Opposite Party :- State Of U.P. & Another Counsel for Applicant :- R.K. Singh,R.K. Tiwari Counsel for Opposite Party :- Govt. Advocate Hon'ble Suneet Kumar,J.
Heard learned counsel for the applicant and learned A.G.A. for the State.
This application under Section 482 Cr.P.C. has been filed seeking a direction to the courts concerned to decide the bail application of the applicants on the same day in Case No.291 of 2006, 2346 of 2003 (State of U.P. Vs. Mohd. Anish and others) under Sections 395, 397 IPC, P.S. Shivkuti, District Allahabad.
It is contended by learned counsel for the applicant that the proceeding under Section 82 and 83 Cr.P.C. was initiated against the applicant in 2007.
I have gone through the affidavit filed in support of this application, as well as the impugned order and I do not find that the impugned order suffers from any illegality or infirmity in the orders passed by the court below. The application does not require any interference or indulgence by this Court.
The application is, accordingly, dismissed.
No order as to costs.
Order Date :- 27.5.2015 Ashish Pd.