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Judgment
Shabihul Hasnain and Vedpal, JJ.—This petition has been filed under Article 226 of Constitution by the petitioners for quashing the F.I.R. dated 7.5.2011 registered as Case Crime No.116/2011, under Sections498A IPC and 3/4 of Dowry Prohibition Act, Police StationMandhata, DistrictPratapgarh.
Notice on behalf of opposite parties no. 1, 2 and 3 has been received by AGA.
Heard the learned counsel for the parties on merit and demerit of the present petition and perused the record of the case.
Notice against opposite party no.4 is dispensed with as there appears no ground to quash the F.I.R. Even after arguing the case for some time, learned counsel for the petitioner confines his prayer for expeditious disposal of the bail application, in case the applicant surrenders before the court below.
No doubt it is the right of everyone that his bail application be disposed of expeditiously.
It is, therefore, provided that if the petitioner surrenders before the court below and moves application for bail, the same shall be considered and disposed of by the courts below, expeditiously in the light of the law laid down by full bench of this court in case of Smt. Amrawati and another Vs. State of u.P. reported in 2005 CBC page 705 : 2004 (57) ALR 390.
With the aforesaid direction/observation, this petition is disposed of finally.