BACHCHU Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned A.G.A. for the State. The applicant, through the present application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with a prayer that his bail application in Case Crime No. 461 of 2012, under Sections 147, 332, 353, 504 IPC, Police Station -Baldeo, District - Mathura be ordered to be considered expeditiously, if possible on the same day by the Courts below. Learned counsel for the applicant submitted that there is no injury report on the record.

(2.) AFTER hearing learned counsel for the applicant and learned A.G.A. this application is finally disposed of with a direction that if the applicant appears and surrenders before the Court below within 30 days from today and applies for bail, then his bail application shall be considered and decided, if possible on the same day in accordance with the settled law laid down by the Seven Judges' decision of this Court in the case of Amarawati and another Vs. State of U.P., reported in, 2004 (57) ALR 290, as well as judgment passed by Hon'ble Apex Court reported in, 2009 (3) ADJ 322 (322) (SC) Lal Kamlendra Pratap Singh Vs. State of U.P., after hearing the Public Prosecutor in the aforesaid crime number for the aforesaid offence.