Saroj Kumar Yadav vs The State Of U.P And Anr.
2015 Latest Caselaw 952 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 3044 of 2015
 

 
Applicant :- Saroj Kumar Yadav
 
Opposite Party :- The State Of U.P And Anr.
 
Counsel for Applicant :- Arvind Kumar Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Akhtar Husain Khan,J.

Heard learned counsel for petitioner as well as learned A.G.A.

Present petition has been moved by petitioner Saroj Kumar Yadav, under Section 482 Cr.P.C. with prayer to set aside the summoning order dated 31.3.2014 passed by Sessions Judge, Shravasti in S.T. No.92 of 2011 ((State vs. Pahalwan) arising out of Case Crime No.1834 of 2010, under section 364 IPC, P.S. Kotwali Bhinga, District Shrasvasti,.

At the time of hearing, learned counsel for petitioner prayed for only a direction under Section 483 Cr.P.C. for expeditious disposal of bail application.

Learned A.G.A. has no objection to this prayer.

A direction for expeditious disposal of bail application appears to be just. Petition is hereby finally disposed of with direction to Magistrate/Trial court concerned to make expeditious disposal of bail application moved by petitioner in the light of principle laid down by the seven Judges Bench of this court in the case of Amrawati & Anr Vs. State of U.P. reported in [2004 (57) ALR 290] as affirmed by Hon'ble the Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in [2009 (3) ADJ 322 (SC)] subject to condition that petitioner shall appear before Magistrate/Trial Court concerned within one month from today and shall move bail application in accordance with law.

In the meantime, no coercive steps shall be taken against petitioner.

Time specified above shall not be extended further.

Order Date :- 30.6.2015

Ps