- (1.) Heard Mr. R.P. Misra 2, learned Counsel for the Petitioner and Mr. Rajendra Kumar Dwivedi, learned Additional Government Advocate.
(2.) Through the instant petition presented before this Court under Section 483 Code of Criminal Procedure the Petitioner has prayed for issuing direction to the courts below to accept surrender of the Petitioner and disposal of his bail application same day which is pending before the court of A.C.J.M.-III, Lucknow as fixed disposal on 15.01.2011 as law laid down by Division Bench of this Hon'ble Court in Praveen Tyagi v. State of U.P. and Ors., 2009 3 JIC 704
(3.) Section 483 Code of Criminal Procedure is extracted below: 483. Duty of High Court to exercise continuous superintendence over courts of Judicial Magistrates:- Every High Court shall so exercise its superintendence over the Courts of Judicial Magistrates subordinate to it as to ensure that there is an expeditious and proper disposal of cases by such Magistrate.;