RAJESH PRATAP GIRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) The present Criminal Appeals by way of Special Leave arise out of the impugned orders dated 11.12.2019 and 20.12.2019 passed by the Allahabad High Court. By order dated 11.12.2019, the High Court, on an application made by the complainant-respondent no. 2, indicated that the anticipatory bail granted to the appellant-accused by the Trial Court vide order dated 21.10.2019 had come to an end with the filing of a charge-sheet, and directed him to surrender and apply for regular bail. The appellant subsequently filed an application for recall/modification of the order dated 11.12.2019 passed by the High Court, which was dismissed by the second impugned order dated 20.12.2019.

(3.) Heard learned counsel for the appellant, learned counsel appearing on behalf of respondent No. 1 - state and the learned counsel appearing on behalf of respondent No. 2 - complainant and carefully perused the material placed on record.