Ashok Kumar Kashyap & Others vs State Of U.P. & Another
2018 Latest Caselaw 3555 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- U/S 482/378/407 No. - 7007 of 2018
 

 
Applicant :- Ashok Kumar Kashyap & Others
 
Opposite Party :- State Of U.P. & Another
 
Counsel for Applicant :- Santosh Kumar Kanaujia
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Rang Nath Pandey,J.

Heard learned counsel for the applicants and learned AGA.

I do not find any merit in this application warranting interference by this Court.

At this stage the learned counsel for the applicants made a prayer that the bail application of the applicants in Case No.144 of 2018 "State vs Ashok Kumar Kashyap & Ors.", Case Crime No.334 of 2017, under Sections 147, 452, 323, 504, 506 IPC and Section 3(i)(x) of SC/ST Act, P.S. Mitauli, District Lakhimpur Kheri may be ordered to be considered expeditiously, if possible on the same day by the Court below.

After hearing learned counsel for the applicants and learned A.G.A. this application is finally disposed of with a direction that if the applicants appear and surrender before the Courts below within 30 days from today and apply for bail, then their bail application shall be considered and decided expeditiously, preferably on the same day, in view of the settled law laid down by the Seven Judges' decision of this Court in the case of Amrawati and another Vs. State of U.P., reported in 2004 (57) ALR-290 as well as judgement passed by Hon'ble Apex Court reported in Lal Kamlendra Pratap Singh Vs. State of U.P., 2009 (3) ADJ 322 (SC) after hearing the Public Prosecutor. For a period of 30 days from today or till applicants surrender and apply for bail, whichever is earlier, no coercive action shall be taken against the applicants. However, in case, applicants do not appear before the Court below within the aforesaid period, interim order shall stand vacated automatically.

Order Date :- 2.11.2018

Subodh/-