Akram And 4 Others vs State Of U.P. And Another
2016 Latest Caselaw 2502 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- APPLICATION U/S 482 No. - 14727 of 2016
 

 
Applicant :- Akram And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Vipin Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Kaushal Jayendra Thaker,J.

Issue notice to opposite party No.2.

Sri Vipin Kumar, learned Counsel for the applicants, states that in pursuance to Case Crime No.1056 of 2015 filed under Sections 376/354K/498Ka/294/323/504/506 IPC & Section 3/4 of D.P. Act, Police Station - Kotwali Hapur, District - Hapur, accused - applicant Nos. 1 and 4 have been granted bail by the regular Court. As far as accused - applicant Nos. 2, 3 and 5 are concerned, according to him, they were nowhere concerned with the same offence.

If they apply for bail before the regular Court, the regular Court shall consider their case as expeditiously as possible.

Till the bail application is decided, no coercive action shall be taken qua the said accused and their bail application be decided by the Court as expeditiously as possible.

List on 5.7.2016.

Order Date :- 11.5.2016

Irshad

(Kaushal Jayendra Thaker)