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Judgment
Vivek Chaudhary, J
Heard learned counsel for the parties and the learned A.G.A.
This petition is filed by the petitioner for quashing the order dated 28-02-2019 passed by ACJM-V, Court No. 29, Lucknow in criminal case no. 17035/2017, in respect of case crime no. 552/2016, under sections 323,504,506,336,352 I.P.C., Police Station-Bakshi Ka Talab, Lucknow issuing non bailable warrant against the petitioner.
After arguing at some length, learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case bail application of petitioner is considered expeditiously in accordance with law inasmuch as the petitioner has not been granted any stay order by the revisional court.
In view thereof, it is provided that if the petitioner surrenders before the Court below within three weeks from today and applies for bail, the Court below will consider the same, in accordance with law in view of the observations made in the case of Lal Kamlendra Pratap Singh Vs. State of U.P. reported in [2009 (3) ADJ 322 (SC)].
For a period of three weeks, no coercive steps shall be taken against the petitioner.
With the aforesaid, the petition is disposed of.