Rajeev Kumar @ Raju Paliwal vs State Of U.P.
2014 Latest Caselaw 2476 ALL

Citation : 2014 Latest Caselaw 2476 ALL
Judgement Date : 3 July, 2014

Allahabad High Court

Rajeev Kumar @ Raju Paliwal vs State Of U.P. on 3 July, 2014

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- APPLICATION U/S 482 No. - 22021 of 2014
 

 
Applicant :- Rajeev Kumar @ Raju Paliwal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- S.N. Yadav
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rajesh Dayal Khare,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. 45 of 2013 under Section 302 IPC police station Dibiyapur district Auraiya be ordered to be considered expeditiously, if possible on the same day by the court below.

After hearing the learned counsel for the applicant, learned A.G.A. and after perusing the averments contained in the present application, this application is finally disposed of with a direction that the bail application of the applicant in the aforesaid case crime number may be considered and decided expeditiously, strictly in accordance with law after hearing the Public Prosecutor.

Order Date :- 3.7.2014

faraz