- (1.) Heard learned counsel for the petitioner and the learned A.G.A appearing for the State-respondents.
(2.) We do not find any merit in this petition warranting interference in writ jurisdiction.
(3.) At this stage the learned counsel for the petitioner made a prayer that the bail application of the petitioner in Case Crime No.412 of 2017, under Sections 124-A, 153-A, 295-A I.P.C and Section 66 of Information Technology Act, Police Station Haidergarh, District Barabanki be ordered to be considered expeditiously, if possible on the same day by the Court below.;