MOHD MAHANDI Vs. STATE

JUDGEMENT

(1.) I have heard learned counsel for the applicants as well as the State Counsel, who has been supplied with the copy of this application. In the exercise of my power under Section 482 Cr. P. C. , I direct the Chief Judicial Magistrate, Allahabad to accept the surrender of the applicants 1 to 5, namely Mohammad Mehandi, Babu alias Ladan, Aley Hasan alias Haddu, Lallan and Chhotey all residents of Mohalla Mufti, P. S. Kotwali, District Jaunpur and to issue suitable, directions for their being transported to Jaunpur to stand their trial as early as possible. The C. J. M. Allahabad shall however, not grant bail to them which may be applied for at Jaunpur. This application is allowed in terms mentioned above. A copy of this order shall be given to the counsel for the applicant today on payment of usual charges. .