SURESH Vs. STATE OF U P

LAWS(ALL)-2011-7-440

HIGH COURT OF ALLAHABAD

Decided on July 19,2011

SURESH Appellant

VERSUS

STATE OF U P Respondents

JUDGEMENT

- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State respondent. The applicant, through the present application under Section 482,Cr.P.C. has invoked the inherent jurisdiction of this Court with the prayer that his bail application in case crime no. 244 of 2011 under Sections 376 IPC, P.S. Allau District Mainpuri be ordered to be considered expeditiously, if possible on the same day by the court below. After hearing learned counsel for the applicant and learned A.G.A. this application is finally disposed of with a direction that if the applicant appears and surrenders before the court below within two weeks from today and applies for bail, then his bail application shall be considered and decided, expeditiously, in accordance with law, after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offences.;

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