Hari Singh And Ors. vs The State Of U.P Thru Secy., Home ...
2012 Latest Caselaw 2160 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 1805 of 2012
 

 
Petitioner :- Hari Singh And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Anr.
 
Petitioner Counsel :- Sushil Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Issue notice to respondent no.2 to be served through the Chief Judicial Magistrate, Lucknow for 1st week of August, 2012.

Learned counsel for the petitioners at this stage contends that the petitioners would like to put in appearance before the trial court, therefore, some protection be given to them.

It is provided that the petitioners may put in appearance before the trial court and apply for bail within fifteen days from today.  In case, the petitioners move such an application for bail, the same shall be disposed of within five working days in accordance with law. 

No coercive measures would be adopted against the petitioners for the said period of fifteen days.

Order Date :- 24.5.2012

A.Nigam