Allahabad High Court
Smt. Rajbala vs State Of U.P. on 20 July, 2010
Author: Vinod Prasad
Bench: Vinod Prasad
Court No. - 54 Case :- APPLICATION U/S 482 No. - 23321 of 2010 Petitioner :- Smt. Rajbala Respondent :- State Of U.P. Petitioner Counsel :- Kapil Tyagi Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Heard learned counsel for the applicant and the learned A.G.A.
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 Crime No.592 of 2010, under Sections 3/7 of Essential Commodities Act, P.S. Hapur Kotwali, District Ghaziabad ordered to be considered expeditiously without unnecessary delay by the courts below. After hearing learned counsel for the applicant and learned AGA this application is disposed off with a direction that if the applicant surrenders within two weeks from today his 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 :- 20.7.2010 RK