Anurag Singh @ Annu Third Bail vs State Of U.P.
2022 Latest Caselaw 3106 ALL

Citation : 2022 Latest Caselaw 3106 ALL
Judgement Date : 16 May, 2022

Allahabad High Court

Anurag Singh @ Annu Third Bail vs State Of U.P. on 16 May, 2022

Bench: Dinesh Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13698 of 2021
 

 
Applicant :- Anurag Singh @ Annu Third Bail
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Pramod Kumar Singh,Sanjay Kumar Singh
 
Counsel for Opposite Party :- G.A.,Hari Om Singh
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the parties on this 3rd application for bail and gone through the entire record.

The earlier two bail applications of the accused-applicant are said to have been rejected vide orders dated 10.05.2017 and 22.10.2021 passed in Criminal Misc. Bail Application Nos. 6308 of 2016 and 589 of 2019 respectively.

2. The trial is at advance stage inasmuch as statements of the accused are being recorded under Section 313 CrPC. Considering this fact and also taking into consideration that earlier on two occasions this Court declined to enlarge the accused-applicant on bail, I find no ground to enlarge the accused-applicant on bail at this stage.

3. Rejected.

4. However, learned trial Court is directed to conclude the trial expeditiously and pronounce judgment within a period of three months from the date certified copy of this order is served/submitted by the accused-applicant.

Order Date :- 16.5.2022

MVS/-