- (1.) Learned counsel for the applicants contends that process under Section 82 Cr.P.C. has been issued against the applicants and it is prayed that the matter may be taken up today. Accordingly, the present matter is being taken up today out of turn.
(2.) Heard learned counsel for the applicants and learned A.G.A. for the State.
(3.) The applicants, through the present application under Section 482 Cr.P.C., have invoked the inherent jurisdiction of this Court with a prayer that their bail application in Case No.413 of 2011, under Sections 498-A, 504, 506 I.P.C., and Section 3/4 of Dowry Prohibition Act, Police Station Ram Chandra Mission, District Shahjahanpur, be ordered to be considered expeditiously, if possible on the same day by the Court below.;