TARUN AGGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court being aggrieved by the observations made in the paragraph 24 of the impugned order vide which the learned single Judge has restricted the anticipatory bail granted to the petitioner only till framing of the charge.

(2.) We have heard Mr. Brijender Chahar, learned senior counsel appearing for the petitioner, Mr. Sarvesh Singh, learned counsel appearing for the State and Mr. K.M. Nataraj, learned Additional Solicitor General appearing for the respondents.

(3.) Mr. Nataraj, learned ASG submits that the 3-Judges ' Bench of this Court in the case of Nathu Singh vs. State of Uttar Pradesh and Ors. reported in 2021 (6) SCC 64 has categorically held that though normally, the anticipatory bail should not be granted for a specific period, if the facts and circumstances are so made out, the Court can limit the tenure of the anticipatory bail.