Murari Lal Gupta vs State Of U.P.
2021 Latest Caselaw 5911 ALL

Citation : 2021 Latest Caselaw 5911 ALL
Judgement Date : 27 May, 2021

Allahabad High Court

Murari Lal Gupta vs State Of U.P. 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. - 4997 of 2021
 

 
Applicant :- Murari Lal Gupta
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Dheeraj Singh (Bohra)
 
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 the State through video conferencing.

The instant anticipatory bail application has been filed on behalf of the applicant, Murari Lal Gupta, with a prayer to release him on bail in case crime no. 114 of 2002(Case No. 1838 of 2003) , under Sections- 307,323,504,506 IPC, Police Station- Phase-II District- Gautam Buddh 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 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.

Order Date :- 27.5.2021

Atul kr. sri.