Allahabad High Court
Devi Ram Bodh vs State Of U.P. & Others on 14 June, 2010
Author: Naheed Ara Moonis
Bench: Naheed Ara Moonis
Court No. - 47 Case :- APPLICATION U/S 482 No. - 20640 of 2010 Petitioner :- Devi Ram Bodh Respondent :- State Of U.P. & Others Petitioner Counsel :- Aditya Kumar Singh,K.P.S.Yadav Respondent Counsel :- Govt. Advocate Hon'ble Naheed Ara Moonis,J.
Heard learned counsel for the applicant and learned A.G.A and perused the materials on record.
By means of the present application under section 482 Cr.P.C. the applicant has prayed to dispose of the bail application filed by the applicant in Case Crime No. 484 of 2010, under Sections 147/148/323/452 IPC, P.S. Sihani Gate Ghaziabad , District Ghaziabad.
Considering the facts and circumstances of the case and submissions made by the learned counsel for the applicant it is directed that in case the applicant appears before the court concerned within 30 days from today and applies for bail ,his bail application shall be considered and disposed of same day in strict compliance of the direction given by full bench of this court in the case of Smt Amrawati and another Vs. State of U.P. (2004) (50) A.C.C. 742 which has been approved by Hon'ble Apex Court in Lal Kamlendra Pratap Singh Versus State of U.P. 2009 (2) (Crimes) Page 4 S.C. With this direction, this application is disposed of.
Order Date :- 14.6.2010 Naim