Vimal Kumar and Another vs State of U.P. and Another

Hon''ble Bala Krishna Narayana, J.—Heard learned counsel for the applicants and learned A.G.A. for the State. The applicants, through the present application u/s 482 Cr. P.C., have invoked the inherent jurisdiction of this Court with a prayer that their bail application in Case Crime No. 417 of 2012, under Sections 323, 504, 506, 498A I.P.C. and 3/4 D.P. Act, Police Station Majhaula, District Moradabad 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.