Allahabad High Court
Ram Das Gupta And Others vs State Of U.P. on 2 July, 2010
Court No. - 5 Case :- U/S 482/378/407 No. - 2838 of 2010 Petitioner :- Ram Das Gupta And Others Respondent :- State Of U.P. Petitioner Counsel :- Sunil Kumar Singh Respondent Counsel :- Govt. Advocate Hon'ble Vedpal,J.
This petition under Section 482 Cr.P.C. has been filed by the petitioners for setting aside the order dated 11.5.2010 passed by the learned Special Judge/SC.ST Act(P.A.) Act, District Hardoi in Sessions Trial No.762 of 2009 (Case Crime No.490/2006 under Sections 323, 352, 504 I.P.C. & Section 3 (1) (x) of SC/ST Act (P.A.) Act, Police Station Behta Gokul, District Hardoi by which non bailable warrant of arrest were issued against the petitioners when they failed to appear on the date fixed in the case.
Heard learned counsel for the petitioners as well as learned A.G.A. for the State and perused the record of the case.
It reveals from perusal of the record that it was the first default on behalf of the accused applicants and the applicants are ready to appear before the court to get the bail from the court concerned. This fact has not been controverted by the learned A.G.A. that it is the first default of the petitioners for non- appearance before the court below.
In view of the above, this petition is disposed of with a direction that if the petitioners surrender and move the application for their bail, the same shall be considered and disposed of by the courts below, expeditiously, if possible on the same day.
Order Date :- 2.7.2010 Shukla