Kashish And Another vs State Of U.P. And Another
2021 Latest Caselaw 9069 ALL

Citation : 2021 Latest Caselaw 9069 ALL
Judgement Date : 29 July, 2021

Allahabad High Court

Kashish And Another vs State Of U.P. And Another on 29 July, 2021

Bench: Vivek Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 49
 

 
Case :- APPLICATION U/S 482 No. - 5755 of 2021
 

 
Applicant :- Kashish And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Nirbhay Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Agarwal,J.

Sri Nirbhay Singh, learned counsel for the applicants prays for withdrawal of the Application, as he proposes to move an appropriate Application for modification of order dated 18.01.2020 passed by a co-ordinate Bench of this Court in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No.785 of 2020 to extend the benefit of anticipatory bail till the completion of the trial in the light of the judgment of Supreme Court in case of Sushila Agarwal and others Vs. State (NCT of Delhi) and another; (2020) 5 SCC 1.

Application is, accordingly, dismissed as withdrawn with aforesaid liberty.

Order Date :- 29.7.2021

Ashutosh