Allahabad High Court
Ram Singhasan And Others vs State Of U.P. & Another on 27 July, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 23776 of 2010 Petitioner :- Ram Singhasan And Others Respondent :- State Of U.P. & Another Petitioner Counsel :- Ravi Sinha,Sudist 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. 240-C-/2009, under Sections 304, 147, 148, 323, 504, 506 I.P.C., P.S. Bhimpura, district Ballia 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 three weeks from today their bail application shall be decided expeditiously without unreasonable delay 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 :- 27.7.2010 AKG/-