Vipin Sharma & Others vs State Of U.P. & Another
2012 Latest Caselaw 2570 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- APPLICATION U/S 482 No. - 21324 of 2012
 

 
Petitioner :- Vipin Sharma & Others
 
Respondent :- State Of U.P. & Another
 
Petitioner Counsel :- Rajendra Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,J.

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

The applicants, through the present application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer that their bail application in Case Crime No. 367 of 2012, under Sections 498-A, 323 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Kotwali District Bulandshahar, be ordered to be considered expeditiously, if possible on the same day by the Court below.

After hearing learned counsel for the applicants and learned A.G.A. this application is finally disposed of with a direction that if the applicants appear and surrender before the Court below within two weeks from today and apply for bail, then their bail application shall be considered and decided in view of the settled law laid down by the Seven Judges' decision of this Court in the case of Amaravati 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 (4) SCC 437, Lal Kamlendra Pratap Singh Vs. State of U.P.,after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offences.

Order Date :- 2.7.2012

Ashish