Smt. Sudha Devi And Another vs State Of U.P. And Another
2014 Latest Caselaw 8833 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 41
 

 
Case :- APPLICATION U/S 482 No. - 47846 of 2014
 

 
Applicant :- Smt. Sudha Devi And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Mithilesh Kumar Shukla,Avanish Kumar Shukla
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Vikram Nath,J.

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

I do not find any merit in this application warranting interference in inherent jurisdiction.

At this stage the learned counsel for the applicants made a prayer that the bail application of the applicants in Case Crime No.52 of 2010, under sections 420, 467, 468, 471, 409, 504 IPC, P.S. Eka, District Firozabad 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 Amrawati and another Vs. State of U.P., reported in 2004 (57) ALR-290 as well as judgement passed by Hon'ble Apex Court in Lal Kamlendra Pratap Singh Vs. State of U.P., reported in 2009 (3) ADJ 322 (SC) after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offences.

Order Date :- 19.11.2014

RPS