- (1.) Heard the learned counsel for the applicants and the learned AGA and perused the record.
(2.) The learned counsel for the applicants further submitted that the applicants being law abiding citizens, intend to appear before the courts below to seek bail, therefore, they may be provided some interim protection.
(3.) Keeping in view the facts and circumstances of the case, it is provided that in case the applicants Phool Chandra, Suggi, Sanju, Khushi Lal, Sarvesh and Radhey Shyam appear before the courts below within one month from today and apply for bail in the case no. 478 of 2010, under sections 147, 323, 354, 392, 504 and 506 IPC, P.S. Thathiya, District Kannauj their bail prayer shall be considered and disposed of by the courts below on the same day in the light of the principles laid down by the Seven Judge Bench of this Court in Amrawati and another vs. State of U.P.,2004 57 ALR 290, as affirmed by the apex court in Lal Kamlendra Pratap Singh Vs. State of U.P., 2009 2 Crimes(SC) 4.;