Allahabad High Court
Hallu Raghav @ Jitendra Pal Singh And ... vs State Of U.P. And Another on 19 January, 2010
Author: Ravindra Singh
Bench: Ravindra Singh
Court No. - 54 Case :- APPLICATION U/S 482 No. - 1403 of 2010 Petitioner :- Hallu Raghav @ Jitendra Pal Singh And Another Respondent :- State Of U.P. And Another Petitioner Counsel :- R.B. Singh Respondent Counsel :- Govt. Advocate Hon'ble Ravindra Singh,J.
Heard learned counsel for the applicants and learned A.G.A.
The applicants are accused in complaint case no. 265 of 2005 under sections 147, 148, 149, 307, 342 , 323 and 504 I.P.C. , P.S. Nai Ki Mandi, District Agra.
This application has been filed with a prayer that a suitable direction may be issued to the courts below for disposal of the bail application of the applicants on the same day.
After perusing the record and considering the nature of the allegations it is directed that in case applicants move application for appearance/surrender before the court concerned within 30 days from today on which the court concerned shall fix the date of surrender/appearance, in the meantime the court concerned shall seek the instructions from the prosecution side. In case the applicants move the application for bail on the day of the appearance or surrender, the same shall be heard and disposed of expeditiously if possible on the same day by the courts below.
With the above direction, the application is finally disposed of. Order Date :- 19.1.2010 Su