Jagmohan Mishra And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 3103 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- APPLICATION U/S 482 No. - 25054 of 2021
 

 
Applicant :- Jagmohan Mishra And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Satendra Kumar Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Raj Beer Singh,J.

Heard learned counsel for the applicants, learned AGA for the State and perused the material on record.

This criminal misc. application U/s 482 Cr.P.C. has been filed to issue a direction for expeditious disposal of the bail application of the applicants in case crime no. 115/2020, under Section 427, 352, 504, 452, 323, 506 IPC, P.S Bilsanda, District Pilibhit in criminal case no.6377/2020 (State vs. Jagmohan Mishra and 3 Ors.) pending in the court of A.C.J.M.-Ist, Pilibhit.

Learned counsel for the applicants is confining his prayer only for direction of expeditious disposal of the bail application in view of guidelines propounded in Amrawati And Another v. State of U.P., 2004 (57) ALR 290 as well as judgment passed by Hon'ble Apex Court in Lal Kamlendra Pratap Singh v. State of U.P., 2009(3) ADJ 322 (SC) cases.

Considering the submissions of learned counsel for the parties, the application U/s 482 Cr.P.C. is finally disposed of with a direction that in case applicants move an application for bail before the concerned court below as per law, it shall be decided by the court concerned expeditiously in accordance with settled principles of law propounded by Hon'ble Apex Court.

Order Date :- 16.5.2022

Anand