Vishal Raja And 2 Others vs State Of U.P. And Another
2021 Latest Caselaw 7342 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 64
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 12299 of 2021
 

 
Applicant :- Vishal Raja And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Istiyaq Ali,Ali Hasan
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Singh,J. 

Due to Pandemic (COVID-19), the case is taken up through video conferencing.

At the outset learned A.G.A. raised a preliminary objection that applicants have directly approached this Court seeking anticipatory bail in Case Crime No. 230 of 2021, under Sections 498-A, 323, 504, 506 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Bhoganipur, District Ram Bai Nagar, which is not maintainable in view of Full Bench judgment consisting five Judges of this Court in the case of Ankit Bharti vs. State of U.P. and Another, 2020 (3) A.D.J. 165 (F.B.).

On the aforesaid objection raised by learned A.G.A., learned counsel for the applicants submits that he may be permitted to withdraw this application with liberty to file the same before the court of Sessions.

Accordingly, this anticipatory bail application is dismissed as withdrawn without expressing any opinion on the merit of the case with liberty to applicants, namely, Vishal Raja, Sunder Lal and Smt. Savitri to approach the concerned court of Sessions.

Order Date :- 8.7.2021

Sunil Kr. Gupta