Bala Krishna Narayana, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A. for the State. The applicant, through the present application under Section 482 Cr. P.C., has invoked the inherent jurisdiction of this Court with a prayer that his bail application in Crime No. 2046 of 2012, under Sections 302, 120B I.P.C., Police Station Loni, District Ghaziabad be ordered to be considered expeditiously, if possible on the same day by the Courts below.
(2.) LEARNED counsel for the applicant submitted that the applicant is an advocate and he was travelling in the car along with the deceased who was his client when the vehicle was attacked by five or six armed persons who started firing at the passengers sitting in the car which resulted in the death of the victim. It is submitted that no overt act of any kind has been attributed to the applicant in the F.I.R. and his case is clearly distinguishable from that of the other co -accused. 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 30 days from today and applies for bail, then his bail application shall be considered and decided by both the courts below expeditiously, if possible, on the same day in accordance with the settled law laid down by the Seven Judges' decision of this Court in the case of Amarawati and another Vs. State of U.P., reported in, 2004 (57) ALR -290, as well as judgment passed by Hon'ble Apex Court reported in, 2009 (3) ADJ 322 (322) (SC) Lal Kamlendra Pratap Singh Vs. State of U.P. and reiterated by the Division Bench of this Court in Sheoraj Singh alias Chuttan Vs. State of UP and others,, 2009 (65) ACC 781, after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offence.;