- (1.) Heard learned counsel for the applicants, Sri Nishith Yadav, learned counsel, who has put in appearance on behalf of opposite party no.2 and learned A.G.A. for the State respondent.
(2.) The applicants, through the present application under Section 482,Cr.P.C. have invoked the inherent jurisdiction of this Court with the prayer that their bail application in case crime no. 912 of 2010 (case no. 5148 of 2010) under Sections 498-A, 384 IPC and Section 3/4 Dowry Prohibition Act, P.S. Sehanigate District Ghaziabad be ordered to be considered expeditiously, if possible on the same day by the court below.
(3.) It is contended by the learned counsel for the applicants that earlier the applicants had filed criminal misc. writ petition no. 13195 of 2010 and criminal 482, Cr.P.C. application no. 7863 of 2011 before this Court, which have been dismissed without any direction for consideration of bail prayer of the applicants.;