SATENDER KUMAR ANTIL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Applications for exemption from filing c/c of the impugned judgment and official translation are allowed.

(2.) Learned senior counsel for the petitioner contends that the petitioner was not in office when the incident took place but be that as it may, a charge sheet has been filed and he joined investigation but was not arrested and then there was no need to arrest him now. On charge sheet being filed the Court took cognizance on 20.01.2021 but the petitioner did not appear but sought anticipatory bail. On his non-appearance, non-bailable warrants were issued on 17.02.2021 and the anticipatory bail application has been dismissed.

(3.) We put to learned senior counsel for the petitioner as to why the petitioner did not appear after summons were sent in pursuance to cognizance being taken as logically, the petitioner ought to have appeared and applied for regular bail and there should have been no case for anticipatory bail at that stage. Learned senior counsel submits that the system which is sought to be followed specially in the State of Uttar Pradesh is that even if a person is not arrested during investigation, on charge sheet being filed, more so, in such cases of CBI a person is sent to custody and thus, his appearance and applying for bail would have resulted in his being sent to custody.