Smt Mithlesh vs State Of U.P.
2021 Latest Caselaw 5968 ALL

Citation : 2021 Latest Caselaw 5968 ALL
Judgement Date : 1 June, 2021

Allahabad High Court

Smt Mithlesh 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. - 5785 of 2021
 

 
Applicant :- Smt Mithlesh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sushil Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

At the very outset Sri Sushil Kumar Pandey, learned counsel for the applicant submitted that in view of the judgment of Full Bench of this Court in the case of Ankit Bharti vs. State of U.P. and Another, 2020 (3) ADJ 165, this Anticipatory Bail Application may be dismissed as not pressed with liberty to the applicant to approach the Sessions Court.

Learned A.G.A. has no objection to the said prayer made by counsel for the applicant.

The applicant is accordingly dismissed as not pressed with the aforesaid liberty.

Order Date :- 1.6.2021

Kushal

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