Allahabad High Court
Tarkeshwar And Another vs State Of U.P. And Another on 5 November, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 39704 of 2019 Applicant :- Tarkeshwar And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Munna Tiwari Counsel for Opposite Party :- G.A. Hon'ble Karuna Nand Bajpayee,J.
This application u/s 482 Cr.P.C. has been filed for quashing of impugned order dated 15.10.2019 passed by the Additional Civil Judge, Senior Division-Ist, Gorakhpur whereby non bailable warrants have been issued against the applicants in Case No.1580 of 2002 (State vs. Tarkeshwar and others) arising out of Case Crime No.210 of 1999, u/s 323, 504, 324 I.P.C., P.S.-Gagha, District-Gorakhpur.
Heard applicants' counsel as well as learned A.G.A. and perused the record.
The Court does not see any illegality, impropriety and incorrectness in the impugned order under challenge and also there seem to be no abuse of court's process. There is no good ground to interfere in the same, therefore, the prayer for quashing of the impugned order is refused.
Applicants' counsel submits that as it is being desired by the accused to obtain bail after surrendering in the court below, a protective direction may be issued to the lower court to decide the proposed bail application.
In view of the peculiar facts and circumstances of the case, it is directed that in case after surrendering in the court below an application for bail is moved on behalf of the accused within ten days from today, the same shall be considered and decided in accordance with law.
In the aforesaid period or till the date of appearance of the accused in the court below, whichever is earlier, no coercive measures shall be taken or given effect to.
It is made clear that if this order is not availed by the accused within stipulated period of time, no time extension application shall be entertained.
It is further clarified that the present order has been passed only with regard to the accused on behalf of whom this application u/s 482 Cr.P.C. has been moved in this Court.
With the aforesaid observations, this application is finally disposed off.
Order Date :- 5.11.2019 M. Kumar