RAMBALAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave Granted.

(2.) On first blush, this appeal at the instance of the accused was directed against the rejection of his second bail application[ Order dtd. 1/4/2025] by the High Court of Judicature at Allahabad [ CRMBA 9700 of 2025] in a case arising out of Case Crime No.175/2002 under Ss. 419,420.467,468 and 471, Indian Penal Code 1860 [IPC] at PS Hamirpur, presents that limited issue, but it is not so. While dismissing the bail application, the Court directed that the Trial Court should issue summons under Sec. 62 and 69 Cr.P.C. and also take coercive measures as against those persons who delay or impede proceedings. This issue of delay in serving summons for taking coercive measures apparently was considered by the court in Bhanwar Singh @ Karamvir v. State of U.P.[ CRMBA 16871 of 2023] and Jitendra v. State of U.P.[CRMBA 9126 of 2023]. It was directed that the Trial Court was under an obligation to follow the abovesaid judgment as also the directions issued by the Director General of Police and Home Secretary, Government of Uttar Pradesh, in compliance thereof.

(3.) Vide interim order dtd. 26/11/2025 this Court had released the appellant on bail and then posted the matter for consideration on a subsequent date regarding issue of the power of the Court to issue directions while exercising bail jurisdiction.