Allahabad High Court
Juned Pahalwan @ Juned Kha vs State Of U.P. & Another on 5 January, 2010
Court No. - 54 Case :- APPLICATION U/S 482 No. - 33265 of 2009 Petitioner :- Juned Pahalwan @ Juned Kha Respondent :- State Of U.P. & Another Petitioner Counsel :- Prashant Kumar Singh Respondent Counsel :- Govt. Advocate Hon'ble Rajesh Dayal Khare,J.
Heard learned counsel for the applicants and the learned AGA for the State- respondent.
The applicant, through the present application under Section 482 Cr.P.C. has invoked the inherent jurisdiction of this Court with the prayer that his bail application in case crime no.136 of 2009, under Sections 302, 394, 504, 506 IPC, PS Bhoganipur, District Kanpur-Dehat, be ordered to be considered expeditiously, if possible on the same day by the Courts below. After hearing the learned counsel for the applicants and the learned AGA, this application is finally disposed of with a direction that if the applicant appears and surrenders before the Courts below within two weeks from today and applies for bail, then his bail application shall be considered and decided expeditiously, after hearing the Public Prosecutor, in the aforesaid crime number for the aforesaid offences.
Order Date :- 5.1.2010 Hasnain