- (1.) HEARD the parties.
(2.) ALTHOUGH the applicants were one for quashing on FIR the learned counsel at this stage makes a prayer that on this surrender the applicants may be released on bail on the same day. I have heard the AGA also. A full bench decision of this court directed that no direction may be given for considering bail application on the same day. At best there could be a direction for consideration of the bail pray at the earliest possible opportunity. The learned counsel submits that the parties are close relative and in fact the house allegedly burnt belongs to the applicants only, where they had allowed the respondent No. 3 today. It is further stated that it was respondent No. 3 who had set-fire to the house and a report (sic) has been made to the A. S. P. Jamunapar. The application stands disposed of with a direction that all the point now raised before me, may be raised before the courts below who will give due weight to these submissions and will dispose of the bail application to the applicants before him as expeditiously as possible. He must also keep in mind that a man may be sent to jail only if there are very compelling; reason and good grounds against him for doing so and not otherwise, consider by court of, in case crime No. 102/95 P. S. Karchhana District Allahabad under Section 436/506, I. P. C. Application disposed of. .;