- (1.) Heard learned counsel for the applicant and the learned A.G.A. for the State.
(2.) The only the prayer of learned counsel for the applicant is that the bail application of the applicant be directed to be decided on the date he appears or surrenders in Case Crime No. 102 of 2010 under Sections 498-A, 323, 504, 506 I.P.C. and 3/4 of Dowry Prohibition Act, Police Station Phoolpur, District Varanasi.
(3.) This application is disposed of finally with the direction that in the applicant appears or surrenders before the courts below within a period of two weeks and moves an application for bail, then his prayer for the bail be decided expeditiously in accordance with law without unreasonable delay. Application is disposed off.;