AFJAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State respondent.

(2.) The applicant, through the present application under Section 482,Cr.P.C. has invoked the inherent jurisdiction of this Court with the prayer that his bail application in case crime no. 51 of 2011 under Sections 498-A, 323, 504, 506 IPC and Section 3/4 Dowry Prohibition Act, P.S. Mahila Thana District Gorakhpur be ordered to be considered expeditiously, if possible on the same day by the court below.

(3.) After hearing learned counsel for the applicant and learned A.G.A. this application is finally disposed of with a direction that if the applicant appears and surrenders before the court below within two weeks from today and applies for bail, then his bail application shall be considered and decided in view of the settled law laid down by the Seven Judges' decision of this Court in the case of Amarawati and another Vs. State of U.P., 2004 57 AllLR 290 and in the recent decision of the Supreme Court in the case of Lal Kamlendra Pratap Singh v. State of U.P., 2009 4 SCC 437, after hearing the