Rang Nath Pandey, J. - (1.) Heard learned counsel for the applicants and learned AGA.
(2.) I do not find any merit in this application warranting interference by this Court.
(3.) At this stage the learned counsel for the applicants made a prayer that the bail application of the applicants in Case No.144 of 2018 "State vs Ashok Kumar Kashyap & Ors.", Case Crime No.334 of 2017, under Sections 147, 452, 323, 504, 506 IPC and Section 3(i)(x) of SC/ST Act, P.S. Mitauli, District Lakhimpur Kheri may be ordered to be considered expeditiously, if possible on the same day by the Court below.;