Allahabad High Court
Sury Kant Dubey And Others vs State Of U.P. on 4 August, 2010
Author: Bala Krishna Narayana
Bench: Bala Krishna Narayana
Court No. - 49 Case :- APPLICATION U/S 482 No. - 24992 of 2010 Petitioner :- Sury Kant Dubey And Others Respondent :- State Of U.P. Petitioner Counsel :- Anil Kumar Srivastava Respondent Counsel :- Govt.Advocate Hon'ble Bala Krishna Narayana,J.
Heard learned counsel for the applicants 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. 299A of 2010 under Sections 147, 504, 427, 435, 392, 506, 323 and 336 I.P.C. P.S. Chilh District Mirzapur be ordered to be considered expeditiously, if possible on the same day by the Courts below. After hearing learned counsel for the applicants and learned A.G.A. this application is finally disposed of with a direction that if the applicants appear and surrender before the Court below within four weeks from today and applies for bail, then their bail application shall be considered and decided, if possible on the same day in accordance with the 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 :- 4.8.2010 YK