Allahabad High Court
Rameshwar Nath @ Ganasa Nath And Others vs State Of U.P. And Another on 6 January, 2010
Author: Dasu Ram Azad
Bench: Dasu Ram Azad
Court No. - 53 Case :- APPLICATION U/S 482 No. - 20704 of 2008 Petitioner :- Rameshwar Nath @ Ganasa Nath And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- Suneel Kumar Mishra Respondent Counsel :- Govt.Advocate Hon'ble Dasu Ram Azad,J.
Learned learned counsel for the applicants and learned A.G.A. for the State.
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 No. 776 of 2008 under Sections 323, 504, 506, 427, 436, 452 I.P.C. and Section 3 (i) 10 SC/ ST Act,Police Station Gyanpur District Sant Ravidas Nagar, Bhadohi pending in the Court of Addl. Judicial Magistrate, Sant Ravidas Nagar District Bhadohi. After hearing learned counsel for the applicants and learned A.G.A. , this application is finally disposed of with a direction that if the applicants surrender before the court below within 30 days from today and apply for bail, their bail application shall be considered and decided in view of the settled law laid down by the Seven Judges, decision of the Court in the case of Amarawati and another Vs. State of U.P., reported in 2004 (57) ALR, 290 and the said judgment has been affirmed by the Hon'ble Apex Court in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. , decided on 23.3.2009, in Criminal Appeal No. 538 of 2009 after hearing the public prosecutor in the aforesaid case.
Till then, no coercive process shall be adopted against the applicants in pursuance of the aforesaid case.
6.1.2010 20704/08 n.u.