Uttarakhand High Court
C482/397/2021 on 5 March, 2021
Author: N.S.Dhanik
Bench: N.S.Dhanik
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
C-482 Petition No. 397 of 2021
Hon'ble N.S.Dhanik, J.
Mr. Gaurav Singh, Advocate for the petitioner.
Ms. Manisha Rana Singh, AGA for the State.
Present petition under Section 482 Cr.P.C. has been filed by the applicant to direct the court below to not to send the applicant behind bars in the crime number/FIR No. 0275 of 2018, due to addition of new Section 308 IPC in the above case, as the applicant has already been granted bail in the above crime number for the offences under Sections 323 and 324 IPC and further be pleased to put the bailable warrant in abeyance issued against the applicant in Criminal Case No. 1582 of 2019, State vs. Furkan, pending before the learned 3rd Judicial Magistrate, Haridwar.
Learned counsel for the State submits that they have no objection, if the applicant surrenders before the court below within a specific time period.
Present C-482 Petition is disposed of with the directions that if the applicant surrenders before the court below on or before 08.03.2021 and moves a bail application, the court below may decide it, on the same bail condition and personal bond, as the applicant has already been provided in the above crime number.
Till 08.03.2021 only, bailable warrant issued against the applicant shall be kept in abeyance.
(N.S.Dhanik, J.) 05.03.2021 Kaushal