RAM RATAN Vs. STATE OF U P

JUDGEMENT

(1.) By means of this application under Section 482 of the Cr. P.C. the applicants have prayed for quashing the F.I.R. dated 13/10/1991, registered as Crime No. 3190f 1991, under Section 307 I.P.C. at Police Station Shasni, district Aligarh, staying their arrest, and for directing the criminal courts at Aligarh to consider and dispose of their bail application on the same day as they surrender before the said courts.

(2.) Admittedly, investigation in respect of the aforesaid First Information Report is being carried on by the concerned Police Station and no charge-sheet has yet been submitted.

(3.) The question arising, therefore, is whether the application for the reliefs mentioned above is maintainable at this stage under Section 482 of the Cr. P.C. The learned counsel for the applicants who has been heard at length at the admission stage, has contended that the application under Section 482 Cr. P.C. is maintainable, on the allegations made by the applicants, for all the reliefs claimed. Alternatively, it is contended that the petition is maintainable at least for the relief of a direction to the courts concerned to hear and dispose of the bail plea of the applicants the same day as they surrender before the said Court.