Allahabad High Court
Vijay Kumar Sharma And Others vs State Of U.P. And Another on 28 January, 2010
Author: Rajesh Chandra
Bench: Rajesh Chandra
Court No. - 25 Case :- APPLICATION U/S 482 No. - 1736 of 2010 Petitioner :- Vijay Kumar Sharma And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Suresh Chandra Dwivedi Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Chandra,J.
By way of this petition under Section 482 Cr.P.C. a prayer has been made that the bail application of the applicants may be disposed of by the lower court expeditiously, if possible on the same day in case crime no. 836 of 2009, under Sections 218, 220, 342, 323, 211, 167 IPC and 35 Arms Act, P.S. Baghpat, District Baghpat.
The petition is finally disposed of with this direction to the lower court that after the applicants surrender in the court within three weeks from today their bail application shall be disposed of in the light of the judgment passed by 7 Judges' Bench of this court in Amarawati and another Vs. State of U. P., 2005 Cr. L. J.755 as approved by the Apex Court in Lal Kamlendra Pratap Singh Vs. State of U. P. in 2009 (4) SCC 437.
Order Date :- 28.1.2010 RS.