Javed & Others vs State Of Uttarakhand & Others
2014 Latest Caselaw 4459 Del

WPCRL no. 1070 of 2014


U.C. Dhyani, J.

Mrs. Prabha Naithani, Advocate for the writ petitioners.

Mr. V.K. Gemini, Dy. Advocate General with Mr. K.S. Rawal, Brief Holder for the respondent State.

Mr. Sandeep Tandon, Advocate for respondent no. 3.

Counter affidavit filed on behalf of respondent no. 3 is taken on record.

Learned counsel for the writ petitioners confined her prayer only to the extent that the court below be directed to decide the bail applications of the petitioners at an early date, subject to their surrender.

An FIR was lodged against the petitioners for the offences punishable under Sections 420, 467, 468, 120B, 504, 506 of IPC.

After hearing learned counsel for the parties and having gone through the grounds taken up in the criminal writ petition, it is provided that the petitioners shall surrender before learned Magistrate at Dehradun within a week, where after they will be dealt with by learned Magistrate according to law. It is further provided that if the petitioners surrender before the court concerned within a week, and seek bail, their bail applications shall be decided as expeditiously as possible and without unreasonable delay.

Criminal writ petition thus stands disposed of.

Stay application no. 9894 of 2014 also stands disposed of.

(U.C. Dhyani, J.) 15.09.2014 HN