Allahabad High Court
Pankaj Chaudhary vs State Of U.P. And Another on 15 March, 2021
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 73 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7818 of 2021 Applicant :- Pankaj Chaudhary Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sandeep Tripathi,Atul Pandey Counsel for Opposite Party :- G.A. Hon'ble Siddharth,J.
Heard learned counsel for the applicant and learned A.G.A for the State.
The instant anticipatory bail application has been filed on behalf of the applicant, Pankaj Chaudhary, with a prayer to release him on bail in Case Crime No. 6 of 2021, under Sections- 406, 420, 467, 468, 471, 120-B, 504, 506 I.P.C., Police Station- Sadar Bazar, District- Saharanpur, during pendency of trial.
The allegations against the applicant show that he is involved in economic offences. The Apex Court in the case of Directorate of Enforcement Vs. Ashok Kumar Jain (1998) 2 SCC 105, has held that in economic offences, the accused is not entitled to anticipatory bail.
Learned counsel for the applicant prays for sometime 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 30 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 :- 15.3.2021 KS