- (1.) HEARD learned counsel for the applicants and the learned A.G.A.
(2.) I do not find any merit in this application warranting interference in inherent jurisdiction.
(3.) AT this stage the learned counsel for the applicants made a prayer that the bail application of the applicants in Case Crime No.52 of 2010, under sections 420, 467, 468, 471, 409, 504 IPC, P.S. Eka, District Firozabad be ordered to be considered expeditiously, if possible on the same day by the Court below. After hearing learned counsel for the applicants and learned A.G.A. this application is finally disposed of with a direction that if the applicants appear and surrender before the Court below within two weeks from today and apply for bail, then their bail application shall be considered and decided in view of the settled law laid down by the Seven Judges' decision of this Court in the case of Amrawati and another Vs. State of U.P., 2004 57 AllLR 290 as well as judgement passed by Hon'ble Apex Court in Lal Kamlendra Pratap Singh Vs. State of U.P., 2009 3 ADJ 322 (SC) after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offences.;