Manoj Kumar Sharma and Others vs State of U.P. and Another

Hon''ble Bala Krishna Narayana, J.—Learned counsel for the applicants is permitted to delete the names of applicant nos. 2 to 9 from the cause title. Heard learned counsel for the applicant and learned A.G.A. for the State.

The applicant, through the present application u/s 482 Cr. P.C., has invoked the inherent jurisdiction of this Court with a prayer that his bail application in Case Crime No. 330 of 2012, under Sections 420, 467, 468, 471 I.P.C., Police Station Hathras Gate, District Hathras be ordered to be considered expeditiously, if possible on the same day by the Courts below. 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 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. after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offence.