Chhotu @ Manish And 3 Others vs State Of U.P. And Another
2016 Latest Caselaw 6817 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- APPLICATION U/S 482 No. - 29711 of 2016
 

 
Applicant :- Chhotu @ Manish And 3 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Love Lesh Kumar Verma
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Pramod Kumar Srivastava, J.

Heard learned counsel for the applicants, learned A.G.A and perused the records.

During arguments, counsel for the applicants requested for expeditious disposal of his bail application in relation to Complaint Case No. 593/IX of 2015 - (Satendra Yadav Vs. Chhotu and others) under Sections 323, 504, 506 I.P.C, Police Station - Kotwali Dehat, District - Banda, pending in the court of 02nd Additional Chief Judicial Magistrate, Banda. Therefore, without entering into merit of the matter, I dispose of this application under Section 482 Cr.P.C. with direction that if applicants appear before the lower court, their bail application shall be heard and disposed of very expeditiously by lower court, preferably on same day.

Order Date :- 04.11.2016.

Vinod.