Paim Singh And 2 Others vs State Of U.P. And Another
2021 Latest Caselaw 5909 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 73
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8713 of 2021
 

 
Applicant :- Paim Singh And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Devendra Kumar Mishra,Smt. Mandvee Mishra
 
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 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, Paim Singh, Amit and Umesh with a prayer to release them on bail in case crime no. 408 of 2017( Criminal Case No. 13440 of 2017) under Sections- 420, 406, 323, 504, 506, 452 IPC, Police Station- Sector-39 Noida District- Gautam Buddha Nagar, during pendency of trial.

The applicant has approached this Court after challenging the charge sheet under Section 482 Cr.P.C.

In view of the paragraph 43(8) of the judgment passed by this Court in Crl. Misc. Anticipatory Bail Application 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 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

Atul kr. sri.