KANT TRIPATHI, J. - (1.) HEARD the learned counsel for the applicants and the learned AGA and perused the record.
(2.) THE learned Magistrate, keeping in view the materials on record, arrived at the conclusion that there were sufficient material on record to summon the accused. The finding of the learned Magistrate is based on proper appraisal of the relevant material. The petition has no merit and is liable to be dismissed. The learned counsel for the applicants further submitted that the applicants, being law abiding citizen, want to appear before the courts below to seek bail, therefore, he may be provided some interim protection.
(3.) IT is, however, provided that if the applicants Sudhakar Singh alias Bhannu Singh Pradhan, Laxman, Shri Chand alias Lala Chauhan, Bhannu Singh alias Satyapal Singh, Ramendra alias Vinda Singh in Complaint Case No. 2081 of 2009 under sections 452,323, 504 and 506 IPC and 3(1)(X) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, P.S. Lonar, District Hardoi pending before the Additional Chief Judicial Magistrate, Court No. 5, Hardoi appear before the courts below and apply for bail within one month, their bail prayer shall be considered and disposed of by the courts below on the same day in the light of the principles laid down in the case of Lal Kamlendra Pratap Singh versus State of U.P. & others (2009) 4 SCC 437.;