NATHU SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The present Criminal Appeals, by way of Special Leave, raise common question of law and are therefore being disposed of together.

(3.) In both the impugned orders, the High Court of Judicature at Allahabad, while dismissing the anticipatory bail application of the respondents ­accused, granted them 90 days to surrender before the Trial Court to seek regular bail and granted them protection from coercive action for the said period. Aggrieved by the grant of such relief, the complainants in both the matters are currently in appeal before us.