Bachchoo Lal, J. - (1.) HEARD learned counsel for the applicant and the learned AGA and have taken through the record.
(2.) BY means of the present application under Section 482 Cr.P.C. the applicant has invoked inherent jurisdiction of this Court with a prayer to direct the courts below to consider the bail application of the applicant on the same day in case crime no. 282 of 2014, under sections 354B, 504, 506 IPC, Police Station Kosi Kalan, District Mathura. At the very outset, learned counsel for the applicant has cited a decision of this Court in Criminal Misc. Application No. 21679 of 2014 (Munawwar & nine others Vs. State of U.P. and another) decided on 3.7.2014 and has prayed that his application for bail may be considered & decided following the guidelines enunciated in the aforesaid case.
(3.) PER contra learned AGA contended that the prayer for direction to the court below for the same day does not come within the purview of inherent power of this Court under section 482 Cr.P.C. Hence the application under section 482 Cr.P.C. may be dismissed.;