AMIT Vs. STATE OF UTTAR PRADESH AND ANOTHER

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned AGA and perused the record.

(2.) Learned counsel for the applicants submitted that in Case No. 5588 of 2009 (State Vs. Amit Kumar) pending in the court of Additional Chief Judicial Magistrate, Meerut order dated 30.01.2008 issuing of non bailable warrant for arrests of the applicant has been passed.

(3.) The learned counsel for the applicants submitted that the applicant, being a law abiding citizen, wants to appear before the courts below to seek bail, therefore, a direction may be issued for expeditious disposal of bail matters of the applicant.