Het Singh Yadav, J. - (1.) HEARD learned counsel for the applicants, learned A.G.A. and perused the record.
(2.) THE applicants have filed this application under section 482 of the Code of Criminal Procedure 1973, (in short the Code) seeking direction to the lower court concerned to consider and decide their bail applications on the same day if filed by the applicants in the court below in Case Crime No. 314 of 2014 under Sections 147, 452, 323, 504, 506 I.P.C. and 3(1)(X) S.C./S.T. Act, Police Station -Chielh, District -Mirzapur. Learned counsel for the applicants strenuously urged that the court below be directed to consider and dispose of bail application of the applicants on the same day on which it is to be filed, in view of law laid down in the case of Amrawati and another Vs. State of U.P. : 2004 (57) ALR 290, which has been affirmed by the Hon'ble Supreme Court in Lal Kamlendra Pratap Singh Vs. State of U.P. : 2009 (3) ADJ 322 (SC).
(3.) LEARNED A.G.A. repudiates the submission made as above. It is pointed out that this court cannot exercise its inherent power under Section 482 of the Code giving direction regarding the manner in which the bail application of the applicant should be considered by the court below as held by the apex court in S.E. Investment Ltd. Vs. Purnendu Shekharmal Jain and others in Criminal Appeal No. 1493 of 2012.;