Allahabad High Court
Rahul Yadav And Others vs State Of U.P. And Another on 28 June, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 40 Case :- APPLICATION U/S 482 No. - 21664 of 2010 Petitioner :- Rahul Yadav And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Dr. G. S. D. Mishra,Vindhyanchal Singh 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. 315 of 2010, under Sections 147, 323, 504, 506 I.P.C. and 3(1)X S.C./S.T. Act, P.S. Kotwali Chhibaramau, district Kannauj be ordered to be considered expeditiously without unnecessary delay 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 without unnecessary delay and 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 :- 28.6.2010 R.C.