Dhananjay Dubey and Ors. vs State of U.P.

I.M. Quddusi, J.—Heard the learned Counsel for the applicants and learned A.G.A., for the State.

It has been urged by the learned Counsel for the petitioners that the petitioners wanted to surrender in Case Crime No. 66 of 1998 under Sections 420/467/468/471, IPC, P.S. Pauri district Pauri Garhwal in the Court of C.J.M. Pauri but they have left Pauri Garhwal apprehending danger to their life and liberty. No advocate practising in district Pauri Garhwal was willing to appear for the petitioners. Now the petitioners want to surrender at Gorakhpur. They also want that their bail application be considered at Gorakhpur.

Considering the facts and circumstances of the case, it is directed that in case the applicants surrender before the C.J.M. Gorakhpur in the aforesaid Case Crime, they shall be taken into custody by the Court and in case they move an application for grant of bail, the learned Court shall issue direction for calling the record from Pauri Garhwal expeditiously and after hearing the prosecution and going through the record, the learned Court shall decide the bail application of the applicants.

With the aforesaid directions the writ petition is disposed of finally.