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Judgment
5 paragraphs · 190 wordsS. I. Jafri, J.—Heard the learned counsel for the applicant as well as the learned counsel for the State.
I have betowed my anxious consideration to each and every aspect of the matter and upon a consideration of the facts and circumstances, the Chief Judicial Magistrate/Sessions Judge, Allahabad is hereby directed to consider and dispose of the application for bail of the applicant who are wanted in case Crime No. 5/90 under Section 383/.307 I.P.C., P.S. Karchana, District Allahabad on the day of his surrender itself, if it is made at 11 a. m. before the Court below. It is further observed that if there be any practical difficulty in the disposal of the application for bail of the applicant the same day, the Court below shall enlarge the applicant on their furnishing a personal bond till such date the application is finally heard and disposed of on merits.
Subject to the above directions, the application under Section 482 Cr.P.C. is finally disposed of.
Let a copy of this order be supplied to the learned counsel for the applicant today on payment of usual charges.
Application allowed.