Pramod Kumar Srivastava vs State Of U.P. And Another
2012 Latest Caselaw 665 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 13527 of 2012
 

 
Petitioner :- Pramod Kumar Srivastava
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Nalin Raj Chaturvedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,J.

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

The applicant, through the present application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer that his bail application in Case Crime No. 16 of 2008, under Sections 419, 420, 467, 468, 471, 120B, 406 I.P.C., Police Station Kasia, District Kushinagar be ordered to be considered expeditiously, if possible on the same day by the Courts below.

After hearing learned counsel for the applicant and learned A.G.A. this application is finally disposed of with a direction that if the applicant appears and surrenders before the Court below within 30 days from today and applies for bail, then his bail application shall be considered and decided by both the courts below expeditiously, if possible on the same day in accordance with the settled law laid down by the Seven Judges' decision of this Court in the case of Amarawati and another Vs. State of U.P., reported in 2004 (57) ALR-290, as well as judgement passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (322) (SC) Lal Kamlendra Pratap Singh Vs. State of U.P., after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offence.

Order Date :- 23.4.2012

Bhaskar