Shahzad And Another vs State Of U.P.And Another
2021 Latest Caselaw 9297 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1186 of 2021
 

 
Revisionist :- Shahzad And Another
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Revisionist :- Kamaluddin Khan
 
Counsel for Opposite Party :- G.A.,Paritosh Sukla
 

 
Hon'ble Rajiv Gupta,J.

Heard learned counsel for the revisionists, Shri Paritosh Shukla, learned counsel for O.P. No.2 and learned AGA for the State and perused the record.

This revision under Section 397/401 Cr.PC has been filed with the prayer to set-asie the impugned judgment and order dated 19.1.2021 passed by Special Judge Gangster Act/Additional Session Judge, Court No.2, Aligarh passed in application No. 18 C under section 319 Cr.P.C. in S.T. No. 662 of 2019, State Vs. Shahrukh u/s 363, 366, 376-D I.P.C. P.S. Kotwali, District Aligarh

At the very outset, learned counsel for the revisionists has submitted that he does not want to press other prayers made in the prayer clause and has only made a prayer for expeditious disposal of his bail application in view of law laid down 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 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P.

Considering the prayer of the revisionists, it is directed that if the revisionists appear/ surrender before the court below and apply for bail within 30 days from today, their prayer for bail shall be considered and decided as expeditiously as possible in accordance with law.

For a period of 30 days from today or till the revisionists appear/ surrender and apply for bail, whichever is earlier, no coercive action shall be taken against them. However, in case, the revisionists do not appear before the court below within the aforesaid period, coercive action shall be taken against them.

With the aforesaid observations, this revision under Section 397/401 Cr.PC is finally disposed of.

Order Date :- 2.8.2021

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