- (1.) B. L. Yadav, J. By the present application under Section 482, Cr. P. C. the applicants have prayed for surrendering before the Chief Judicial Magistrate of any district other than the district of Basti.
(2.) THE applicants are sought to be prosecuted in Crime No. 134 of 1989 under Sections 147 48149307302504 and 506, I. P. C. P. S. Dudhara, Distt. Basti. Learned counsel for the applicants urged that applicants may be permit ted to surrender themselves before any Chief Judicial Magistrate in the State other than in the District of Basti, as their lives are not safe, and they have enmity with the local police, hence they may permitted to surrender either in some adjoining district or in the Court of Chief Judicial Magistrate, Allahabad. Having heard the learned counsel for the appellants and the State I am of the view that under Section 437, Cr. P. C. or under any other provision there appears to be no bar nor there appears any prejudice to the prosecution case if the applicants surrender before the Chief Judicial Magistrate, Allahabad. 4. The present application is accordingly disposed of and the applicants are permitted to appear before the Chief Judicial Magistrate, Allahabad. .;