Bharat Bhushan, J. - (1.) LEARNED counsel for applicant is permitted to make necessary correction in the prayer of bail application.
(2.) HEARD learned counsel for the applicant, learned A.G.A. and perused the record. The applicant has 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 applicant in the court below in Case Crime No. 271 of 2014, under Section 379 IPC, P.S. Kithore, Tehsil Mawana, District Meerut.
(3.) IT is submitted by the learned counsel for the applicant that the court below be directed to consider and dispose of bail application of the applicant 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).;