SUSHILA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the applicant is present.

(2.) Learned counsel for the applicant has requested that the applicant is a woman and on 27/8/2021, the interim anticipatory bail order was passed in her favour, as such, the interim anticipatory bail order should be extended.

(3.) I do not find that there is any need to extend the order in view of the fact that the interim anticipatory bail order has not been vacated by this Court. Unless it is vacated, there is no need for such prayer. The apprehension that some adverse order may be obtained by the I.O. concerned, such as N.B.W. or other coercive order, the Court is of the view that it is only an apprehension and in absence of any order of this Court, the court below cannot assume that the interim order has been vacated. Pending extension application also, the court below will cease to have any power to direct for any coercive measure.