Viri Singh @ Veer Singa vs State Of U.P.
2021 Latest Caselaw 1574 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 76
 

 
Case :- APPLICATION U/S 482 No. - 1148 of 2021
 

 
Applicant :- Viri Singh @ Veer Singa
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sadhna Upadhyaya,Samriddhi Upadhyaya
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh-I,J.

Heard Ms. Sadhna Upadhyaya, learned counsel for the applicant, Sri G.P. Singh, learned A.G.A. appearing for the State and perused the record.

This application under Section 482 Cr.P.C has been moved with a prayer to direct that the applicant's bail application maybe considered on same day in the light of the case law viz Amarawati and anr. (Smt.) vs State of U.P., (2005 1 AWC 416 All/2005 Crl. L.J. 755) upheld vide Lal Kamlendra Pratap Singh vs. State of U.P. and others (2009) 4 SCC 437) so as to prevent the abuse of the process.

Prayer shows that a direction is required from the Court to be issued to the court below that bail application be considered by it by relying upon the judgment rendered in Amarawati and anr. (Smt.) vs State of U.P., (2005 1 AWC 416 All/2005 Crl. L.J. 755) upheld vide Lal Kamlendra Pratap Singh vs. State of U.P. and others (2009) 4 SCC 437).

This application is not maintainable. Accordingly, this application stands dismissed.

Order Date :- 25.1.2021

AU