Vivek Singh & Others vs State Of U.P. & Another
2018 Latest Caselaw 273 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- U/S 482/378/407 No. - 2515 of 2018
 

 
Applicant :- Vivek Singh & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Sheo Prakash Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Mahendra Dayal,J.

Heard learned counsel for the petitioners and the learned AGA for the State.

An innocuous prayer made by the petitioners is that they are ready to surrender before the court below provided the learned Court below is directed to consider and dispose of their bail application expeditiously.

Considering the prayer of the petitioner, the petition is disposed of directing the court below to consider the bail application of the petitioner expeditiously, if they appear before the court below within a period of two weeks. For the period of two weeks, no coercive action shall be taken against the petitioners.

However it is made clear that if the petitioners fail to appear before the court below, the court below is directed to proceed against them in accordance with law.

Order Date :- 27.4.2018

Muk