- (1.) HEARD learned counsel for the petitioner and learned Standing counsel for the respondents.
(2.) PETITIONER, Raja Ram and Chhotkan, are involved in case crime No. 169 of 1992, under Section 452/307/505, I. P. C. , Police Station Karchana, District Allahabad. After hearing learned counsel for the parties and examining the materials on record we are not inclined to interfere with the first information reporter with the investigation. The investigation may goon uninterruptedly. It has been urged that in a very large number of cases, Division Benches of this court have directed to consider the plea of bail by the courts below on the same day. However, we direct that if the petitioners, Raja Ram and Chhotkan, surrender before the courts concerned in the first hours of a working day and apply for bail their bail applications may, as for as possible, be disposed of on the same day. If for any unavoidable reasons the bail applications cannot be decided on the date of surrender then a date shall be fixed after seven days on which date the bail applications shall be finally decided. For this period the petitioners shall be released on bail on his furnishing personal bond to the satisfaction of the said courts. The courts concerned shall be free to pass any order on merits and in accordance with law notwithstanding the release of the petitioners on personal bond, as stated above. Before parting we make it clear that in case the petitioners are left out on personal bond for seven days as stated above, that itself shall not be the ground of bail. The bail application shall be strictly considered in accor dance with law. With the above observations/directions, this writ petition is finally disposed of. Petition dismissed. .;