Allahabad High Court
Smt. Phoolwati And Others vs State Of U.P. And Another on 22 June, 2010
Author: Rajesh Chandra
Bench: Rajesh Chandra
Court No. - 35 Case :- APPLICATION U/S 482 No. - 21325 of 2010 Petitioner :- Smt. Phoolwati And Others Respondent :- State Of U.P. And Another Petitioner Counsel :- T. K. Mishra Respondent Counsel :- Govt Advocate Hon'ble Rajesh Chandra,J.
In this petition under Section 482 of the Code of Criminal Procedure a prayer has been made that the court concerned may be directed to consider the bail application of the applicants in Case Crime No. 659 of 2010, under Sections 498A, 323 I.P.C & 3/4 D.P. Act, Police Station Sector-38, Noida, District Gautam Buddh Nagar pending in the court concerned and the same may be disposed of same day.
The petition is finally disposed of with a direction to the lower court that if the applicants surrender in the court within three weeks from today their bail application shall be disposed of in the light of the judgment passed by 7 judges Bench of this court in Amarawati and another Vs. State of U.P., 2005 Cr.L.J. 755 as approved by the Apex Court in Lal Kamlendra Pratap Singh Vs. State of U.P. in criminal Appeal No.538 of 2009 Supreme Court dated 23.3.2009.
Order Date :- 22.6.2010 SFH