PANKAJ SARRAF Vs. STATE OF U P

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record. Heard learned counsel for the petitioner, learned A. G. A. and perused the F. I. R. and also the relevant material on record. Learned A. G. A. has put in appearance on behalf of opposite parties nos. 1 and 2 while appearance has also been put in on behalf of opposite parties nos. 3 and 4 by Sri Srikant Mishra, Advocate holding brief of Sri A. S. Rakhra, Advocate. Concededly the amount in question pertaining to electricity dues has already been deposited. Learned counsel for the petitioner submits that the offences are petty in nature. He also submits that on the alleged date of incident it was a holiday but the learned counsel for the other side points out that the incident is admitted vide Annexure-2 itself. As the F. I. R. discloses commission of cognizable offence. No interference is warranted under Article 226 of the Constitution of India. However, in view the facts and circumstances of the case it is provided that if the petitioner appears before the court concerned and apply for bail within two weeks from today, the same shall be disposed of expeditiously by the court (s) below in accordance with law. With these observations this petition stands disposed of finally. .