Allahabad High Court
Dhananjay Singh vs State Of U.P. & Another on 15 June, 2010
Court No. - 5 Case :- APPLICATION U/S 482 No. - 20598 of 2010 Petitioner :- Dhananjay Singh Respondent :- State Of U.P. & Another Petitioner Counsel :- B.K. Tripathi Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicant and learned A.G.A. for the State. The applicant, through the present application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer that his bail application in Case Crime No. 235 OF 2010, under Section 306 I.P.C., Police Station Dhoomanganj, District Allahabad be ordered to be considered on the same day by the Courts below.
After hearing learned counsel for the applicant and learned A.G.A. this application is finally disposed of with a direction that if the applicant appears and surrenders before the Court below within two weeks from today and applies for bail, then his bail application shall be considered and decided in view of the settled law laid down by the Seven Judges' decision of this Court in the case of Amrawati and another Vs. State of U.P., reported in 2004 (57) ALR-290, as well as judgement passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (322) (SC) Lal Kamlendra Pratap Singh Vs. State of U.P., after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offence.
Order Date :- 15.6.2010 F.H.