Jasveer vs State Of U.P. And Another
2021 Latest Caselaw 6506 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9985 of 2021
 

 
Applicant :- Jasveer
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Hemendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Agarwal,J.

Sri Hemendra Pratap Singh, learned counsel for the applicant and Vikas Goswami, learned AGA for the State.

Sri Hemendra Pratap Singh, learned counsel for the applicant submits that earlier vide order dated 31.07.2020 passed in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No.4322 of 2020, protection was granted till filing of the report under Section 173(2) Cr.P.C. on the ground of no injury being caused to the complainant party.

It is submitted that now charge sheet has been filed and congnizance is taken, therefore, in the light of judgment of Supreme Court in case of Sushila Aggarwal and Others vs. State (NCT of Delhi) and Another, (2020) 5 SCC 1, this protection be extended till the completion of the trial.

Learned AGA opposes the prayer for extending the protection to the applicant.

Looking to the fact that it is the case of no injury, protection is extended till the completion of the trial. Applicant shall appear before the court regularly and in default trial court will be free to issue warrants against the applicant and curtail the protection.

Application is disposed of.

Order Date :- 21.6.2021

Ravi/-