Smt. Usha Devi (Sas) vs State Of U.P. And Another
2016 Latest Caselaw 4850 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- APPLICATION U/S 482 No. - 22233 of 2016
 

 
Applicant :- Smt. Usha Devi (Sas)
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Krishna Kumar Mishra
 
Counsel for Opposite Party :- G.A. 
 
Hon'ble Abhai Kumar, J.

This application has been moved under Section 482 Cr.P.C, for direction to the courts below to decide the bail application of the applicant in light of provision of law under Section 437 sub clause (2) of Cr.P.C, in Case Crime No. 102 of 2016, under Sections 498-A, 323, 504, 506, 307 I.P.C & 3/4 D.P. Act, Police Station - Aung, District -Fatehpur.

Heard learned counsel for the applicants and perused the record.

Whenever any bail application is moved before the trial court then all the provisions relating to bail is to be observed by the court concerned and no specific order in this regard is required, If any benefit is to be accorded under Section 437 sub clause (2) of Cr.P.C then the same can be raised before the court concerned.

In the circumstances, no direction is required in the matter and the petition is dismissed accordingly.

Order Date :- 03.08.2016.

Vinod.