Allahabad High Court
Abdul Khaliq And Others vs State Of U.P. on 30 June, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 40 Case :- APPLICATION U/S 482 No. - 21875 of 2010 Petitioner :- Abdul Khaliq And Others Respondent :- State Of U.P. Petitioner Counsel :- Faraz Kazmi Respondent Counsel :- Govt Advocate Hon'ble Vinod Prasad,J.
Heard learned counsel for the applicants and the learned A.G.A.
The applicants, through the present application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this court with the prayer that their bail application in case crime no. 453 of 2008 , under Sections 323, 504, 506, I.P.C. and 3(1)(x) S.C./S.T. Act, P.S. Sadar Bazar , District Saharanpur be ordered to be considered on the same day by the court below. After hearing learned counsel for the applicants and learned AGA this application is disposed off with a direction that if the applicants surrender within two weeks from today their bail application shall be decided as expeditiously as possible if possible on the same day after giving opportunity to the prosecution in the aforesaid crime number for the aforesaid offences. With the aforesaid direction this application is finally disposed off. Order Date :- 30.6.2010 Naresh