Munesh And 3 Others vs State Of U.P.
2014 Latest Caselaw 2213 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- APPLICATION U/S 482 No. - 21053 of 2014
 

 
Applicant :- Munesh And 3 Others
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Janardan Prasad Tripathi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vikram Nath,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. has invoked the inherent jurisdiction of this Court with a prayer that his bail application in Case Crime No.686 of 2014, under Sections 147, 148, 452, 504, 506, 323, 325  IPC, P.S. Kwarsi, District Aligarh be ordered to be considered expeditiously, if possible on the same day by the Court below.

In view of the above 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 applications shall be considered and decided expeditiously, preferably on the same day in view of the settled law laid down by the Seven Judges' decision of this Court in the case of Amrawati 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 case number for the aforesaid offence.

Order Date :- 4.6.2014

RPS