NAVAL SAINI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Rahul Chaturvedi, learned counsel for the applicant and also learned counsel for first informant who has filed his Parcha today, which is taken on record.

(2.) This application u/s 482 Cr.P.C. has been filed in a case under Section 420 IPC with a prayer to prepone the hearing of the bail application no.2304 of 2013 in re:-State vs. Naval Saini arising out of Case Crime No.510 of 2013 at P.S. Kotwali, District Mathura and also to direct the court concerned to enlarge the applicant on interim bail meanwhile, and thus to ensure the law laid down in the case of Lal Kamlendra Pratap Singh Vs. State of U.P., 2009 3 ADJ 322 and also the Full Bench decision in the case of Amarawati and others Vs. State of U.P., 2004 57 AllLR 290.

(3.) The grievance of the applicant emanates from the fact that though the bail application was moved on behalf of the applicant on 18.10.2013 but the hearing of the bail application has been fixed to take place on 16.11.2013, i.e. a month after filing of the same.