Allahabad High Court
Brahmdev Giri And Others vs State Of U.P. on 12 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 669 of 2010 Petitioner :- Brahmdev Giri And Others Respondent :- State Of U.P. Petitioner Counsel :- A.K.Mishra Respondent Counsel :- Govt.Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned AGA. This application has been filed with a prayer to dispose of the bail application of the applicants on the same day in case crime No. 559 of 2002 under sections 364,302,147,504,506 I.P.C., P.S. Bhadohi, District Sant Ravidas Nagar(Bhadohi).
However, considering the facts an circumstances of the case, it is directed that applicants move application for appearance/surrender before the court concerned within 30 days from today, on which the court concerned shall fix the date of surrender/appearance, in the meantime the court concerned shall seek the instructions from the prosecution side. In case the applicants move the application for bail on the day of the appearance or surrender, the same shall be considered and disposed of expeditiouslyby the courts below. With this direction this application is finally disposed of. Order Date :- 12.1.2010 Salim