Santosh Prajapati And Another vs State Of U.P.
2021 Latest Caselaw 5967 ALL

Citation : 2021 Latest Caselaw 5967 ALL
Judgement Date : 1 June, 2021

Allahabad High Court

Santosh Prajapati And Another vs State Of U.P. on 1 June, 2021

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9762 of 2021
 

 
Applicant :- Santosh Prajapati And Another
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sanjeev Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

At the very outset, learned counsel for the applicants Sri Sanjeev Kumar Singh submits that he does not want to press the present anticipatory bail application before this Court and wants to move the same before the Sessions Court in view of the Full Bench judgment of this Court in case of Ankit Bharti vs. State of U.P. and another, 2020 (3) ADJ 165 (F.B.)

In view of the above, present anticipatory bail application is dismissed as withdrawn with liberty to the applicants to approach the Sessions Court.

Order Date :- 1.6.2021

Shekhar

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