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Pahal Singh vs State of U.P.

Allahabad High Court · Decided on 24 October 1989 · Citation: (1989) 10 AHC CK 0031

HON’BLE JUDGES
Giridhar Malaviya, J and O.P.Singh, J
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous Writ No. Nil of 1989
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Judgment

3 paragraphs · 191 words

Giridhar Malaviya, J.—Having heard Sri G. C. Saxena, learned counsel for the petitioner, we are not satisfied that any case for interference has been made out so far as investigation in Crime No. 165/98 under Section 324/308 I. P. C., P. S. Sarasawa, District Sharanpur, is concerned. However, we direct that in the event of petitioner''s surrendering and making application for bail before the Magistrate concerned in first hours of working day, the Magistrate shall dispose of the bail application of the petitioner by lunch. If thereafter the bail application is moved before the learned Sessions Judge, immediately after the lunch he shall dispose of the bail application of the petitioner, the same day. If for any reason the courts have to adjourn the case for final disposal to enable the Public Prosecutor to obtain instructions etc. they shall fix another date for final disposal of the case after obtaining personal bond of the petitioner for appearance on the date fixed.

2.

With this observation the petition is dismissed.

3.

Let a certified copy of this order be issued to learned counsel for the petitioner today on payment of usual charges.