(1.) M. P. Kenia, J. This is a petition, inter alia, for quashing the first information report dated 3rd of November, 1991 in Case Crime No. 367 of 1991 under Section 436 read with Section 506 of the Indian Penal Code, Police Station Kokhraj, district Allahabad. Mr. L. K. Pandey, learned Advocate for the petitioner has very fairly conceded that this cannot be stated to an appro priate case for quashing the first information report and as such he has not pressed the said relief. He, however, urged that an order be passed giving directions to the learned Judge concerned to dispose of the application for bail on the same day as and when the same is made on behalf of the petitioner in the case aforesaid. In the aforesaid submission he cited two decisions of the single Judges of this Court one report in Bramhanand Singh v. State of U. P. and Anr, 1991 JIC 592 and the other reported in Rajender v. State of U. P. , 1989 JIC 207, containing directions to the various Judicial Officers before whom applications for bail are presented, we have not the slightest doubt that before such court before which the application for bail would be made in the present case, me aforesaid decisions will be kept in mind and due consideration will be given to the directions contained in the aforesaid judgments. Learned Advocate for the petitioner also mentioned that the petitioner was also wanted under clause (iv) of sub-section (2) of Section 3 of the Scheduled Castes and Scheduled Tribes Atrocities Prevention Act, 1989, though this fact does not find mention in the petition, but finds mention in a supplementary affidavit.
(2.) UNDER these circumstances and with the above observations, the petition is dismissed.