Majibullah vs State Of U.P. And Another
2021 Latest Caselaw 802 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 78
 

 
Case :- APPLICATION U/S 482 No. - 15213 of 2020
 
Applicant :- Majibullah
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shahroze Khan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard Shahroze Khan, learned counsel for the applicant and learned A.G.A.

The present application under Section 482 Cr.P.C. has been filed to grant statutory bail to the applicant under the provision provided under Section 167 (2) Cr.P.C. relating to Case Crime No.0061 of 2020, (State Vs. Majibullah) under Section 3/7 of the E.C. Act, Police Station - Dumariaganj, District - Siddharth Nagar.

Learned counsel for the applicant submits that the application filed under Section 167 (2) Cr.P.C. which was filed on 27.7.2020 however till date it is not finally decided. The trial court has only extended the interim bail till the disposal of application for regular bail. He further informed that the next date fixed is 18.1.2021 and prayed that said application be finally decided on that date. Learned counsel for the applicant has also relied upon the judgment of this Court passed in application under Section 482 No.11736 of 2020, Harendra Vs. State of U.P. & Anr, and other connected matters decided on 10.7.2020

Learned A.G.A has no objection if the prayer is allowed.

Considering the statutory provision of Sections 167 (2) Cr.P.C., the learned trial court is directed to take endeavour to decide the application referred above on the next date fixed i.e. 18.1.2021.

Learned counsel for the applicant undertakes not to take any adjournment.

With the aforesaid directions, the application is disposed of.

Order Date :- 12.1.2021

Rishabh

[Saurabh Shyam Shamshery, J.]