Friday, 01, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Keshav Yadav And 2 Others vs State Of U.P. And Another
2021 Latest Caselaw 5904 ALL

Citation : 2021 Latest Caselaw 5904 ALL
Judgement Date : 27 May, 2021

Allahabad High Court
Keshav Yadav And 2 Others vs State Of U.P. And Another on 27 May, 2021
Bench: Siddharth



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 73
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9876 of 2021
 

 
Applicant :- Keshav Yadav And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vivek Shukla,Amit Kumar Tiwari,Narendra Deo Shukla,Pratibha Shukla
 
Counsel for Opposite Party :- G.A.,Pavan Kumar Mishra
 

 
Hon'ble Siddharth,J.

As per Resolution dated 07.04.2021 of the Committee of this Court for the purpose of taking preventive and remedial measures and for combating the impending threat of Covid-19, this case is being heard by way of virtual mode.

Heard learned counsel for the applicants and learned A.G.A for the State through video conferencing.

The instant anticipatory bail application has been filed on behalf of the applicants, Keshav Yadav and 2 Others with a prayer to release them on bail in Case Crime No.368 of 2020, under Sections- 323, 506, 325, 308 IPC, Police Station- Karchhana, District- Prayagraj, during pendency of trial.

It is a cross-case. Charge-sheet has also been submitted. Hence, present application is barred by paragraph- 43 of the judgment in the case of Shivam Vs. State of U.P. and Another. It is not a fit case for grant of anticipatory bail to the applicants.

This application is accordingly rejected.

Learned counsel for the applicants prays for some protection to obtain bail from the court below.

On the request of learned counsel for the applicants, it is directed that the applicants will appear and surrender before the court below within 60 days from today and apply for bail.

Till then, no coercive action shall be taken against the applicants.

However, in case, the applicants do not appear before the court below within the aforesaid period, coercive action shall be taken against them.

It is made clear that the applicants will not be granted any further time by this court for surrendering before the court below as directed above.

Order Date :- 27.5.2021

Saif

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter