NEELAM CHATURVEDI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Permission to file Special Leave Petition is granted. On 5/8/2020, this Court had stayed the order of the Division Bench of the Allahabad High Court dtd. 31/7/2020 in which it had granted an order of anticipatory bail in a writ petition. After our order, the petitioner moved the trial Court for anticipatory bail, which, by order dtd. 19/8/2020 was rejected. By an interim order dtd. 3/9/2020, a learned Single Judge of the Allahabad High Court, Lucknow Bench, has granted interim bail on a bond being given until the next date of hearing. The reasons given are that the petitioner is a reputed Advocate of 29 years and there are no criminal antecedents.

(2.) We are surprised that the High Court should act in the teeth of our order dtd. 5/8/2020. This is a very serious case which must be investigated properly so that the truth ultimately will come out.

(3.) This being the case, we set aside the interim order dtd. 3/9/2020, having heard learned counsel for both sides at some length.