ISSMA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Petitioners Issma, Prem, Palla alias Yashpal, Ram Kumar and Rakam Singh are involved in Crime No. 7A of 1992 of P. S. Titron, District Saharanpur, under Sections 147, 452, 324, 323, 504, 506 and 308 I.P.C. There are cross cases and injuries have been received on both sides. The writ petition is for quashing the First Information Report and investigation and a further prayer has been orally advanced that in any case the petitioners be admitted bail the same day.

(2.) After hearing the learned counsel for the petitioners as well as the learned Standing Counsel, I do not find that it is a fit case for exercising discretion under Article 226 of the Constitution to quash the First Information Report and the investigation of the present case.

(3.) The learned Counsel for the petitioners has requested that, the bail application of the petitioners may be considered the same day when they surrender and make an application for bail. It is submitted by the learned Counsel that the bail applications are not disposed of the same day in the District Courts when the accused surrenders and marks an application for bail. The bail application remain pending for a week or even more than a week.