- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard the learned counsel for the applicants, learned A.G.A. for the State and perused the record.
(3.) The instant petition has been filed by the applicants seeking a direction to the learned Chief Judicial Magistrate as well as the learned Sessions Judge to decide the bail application of the applicants on the same day in Case Crime No. 48 of 2011, under Sections 498-A, 323, 504, 506, 326 and 511 I.P.C. and Section 3/4 D.P. Act, police station Mahila Thana, district Gorakhpur.;