- (1.) Heard the learned counsel for the applicants, learned A.G.A. and perused the record.
(2.) The instant petition has been filed by the applicants seeking a direction to the court below to decide the bail application of applicants on the same day in Case Crime No. 571 of 2001, under Sections 147, 323, 452, 307, 504 and 506 I.P.C. and 7 Criminal Law Amendment Act, police station Kotwali- Jalaun, district Jalaun.
(3.) Having considered the submissions advanced by the learned counsel for the parties it is directed that in case the applicants appear before the court concerned within 30 days from today and apply for bail, the same shall be heard and disposed of by the court concerned, if possible, on the same day in view of the law laid down in Smt. Amrawati and another vs. State of U.P., 2005 CrLJ 755, which has also been approved by the Apex Court in Lal Kamlendra Pratap Singh Vs. State of U.P., 2009 3 ADJ 322.;