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[Cites 5, Cited by 1]

Allahabad High Court

Surya Bhan And Others vs State Of U.P. & Another on 12 August, 2010

Author: Ravindra Singh

Bench: Ravindra Singh

Court No. - 43

Case :- APPLICATION U/S 482 No. - 25494 of 2010

Petitioner :- Surya Bhan And Others
Respondent :- State Of U.P. & Another
Petitioner Counsel :- H.P. 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. 115 of 2010, under Sections 326, 325, 323, 504 and 506 IPC, P.S. Sarai Mamrej, District Allahabad.

However, considering the facts and 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 expeditiously, if possible, on the same day by the courts below.

With this direction this application is finally disposed of.

Order Date :- 12.8.2010 pks