Jagdish And 4 Others vs State Of U.P. And Another
2016 Latest Caselaw 6819 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 11
 

 
Case :- APPLICATION U/S 482 No. - 28860 of 2016
 

 
Applicant :- Jagdish And 4 Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Kripa Shanker Yadav,Manish Dev
 
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. 478 of 2016 ? (Rajesh Kumar Singh Vs Shiv Charan & Ors.), under Section 379 of I.P.C, Police Station ? Asmoli, District ? Sambhal, pending in the Court of Additional Chief Judicial Magistrate, Moradabad. 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.