Anil Kumar and Others vs State of U.P. and Another

Hon''ble Bala Krishna Narayana, J.—Heard learned counsel for the applicants and learned A.G.A. for the State. The applicants, through the present application u/s 482 Cr. P.C., have invoked the inherent jurisdiction of this Court with a prayer that their bail application in Case No. 4885/9 of 2012, under Sections 498A, 307, 506 I.P.C. & 3/4 D.P. Act, Police Station Mahila Thana, District Meerut be ordered to be considered expeditiously, if possible on the same day by the Courts below.

It is submitted by learned counsel for the applicants that there is no injury report on the record. 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 appear and surrender before the Court below within 30 days from today and apply for bail, then their bail application shall be considered and decided by both the courts below expeditiously, if possible, on the same day in accordance with the settled law laid down by the Seven Judges'' decision of this Court in the case of Amarawati and another Vs. State of U.P., reported in 2004 (57) ALR-290, as well as judgment passed by Hon''ble Apex Court reported in 2009 (3) ADJ 322 (322) (SC) Lal Kamlendra Pratap Singh Vs. State of U.P. and reiterated by the Division Bench of this Court in Sheoraj Singh alias Chuttan Vs. State of UP and others, 2009 (65) ACC 781, after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offence.