Satish Kaliyar vs State Of U.P. And 2 Others
2021 Latest Caselaw 5907 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 73
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9831 of 2021
 
Applicant :- Satish Kaliyar
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Manoj Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
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 applicant and learned A.G.A for State through video conferencing.

The applicant has challenged the charge-sheet vide application under Section 482 Cr.P.C. No.41579 of 2014 before filing this application.

In view of the paragraph 43(3) of the judgment passed by this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No. 2110 of 2021, Shivam Vs. State of U.P and Another, this anticipatory bail application cannot be considered.

This application is accordingly rejected.

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

On the request of learned counsel for the applicant, it is directed that the applicant 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 applicant.

However, in case, the applicant does not appears before the court below within the aforesaid period, coercive action shall be taken against him.

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

With the aforesaid directions, this application is finally disposed of.

Order Date :- 27.5.2021/Anil K. Sharma