Azam And 5 Ors. vs State Of U.P. And Another
2014 Latest Caselaw 7941 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- APPLICATION U/S 482 No. - 44248 of 2014
 

 
Applicant :- Azam And 5 Ors.
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Shiv Nath Singh,Satyam Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bala Krishna Narayana,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. 636B of 2013 under Sections 147, 148, 149, 307, 506 and 323 IPC, police station Kotwali, district Kannauj be ordered to be considered expeditiously, if possible on the same day by the court below.

In view of the order passed in Application U/S 482 No. 21679 of 2014 dated 03.7.2014, no further direction is required to be passed in the present application.

Accordingly, present application is disposed of.

Order Date :- 31.10.2014

Abhishek Sri.