Shamsrej And 3 Others vs State Of U.P.
2021 Latest Caselaw 6116 ALL

Citation : 2021 Latest Caselaw 6116 ALL
Judgement Date : 9 June, 2021

Allahabad High Court

Shamsrej And 3 Others vs State Of U.P. on 9 June, 2021

Bench: Vivek Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10344 of 2021
 

 
Applicant :- Shamsrej And 3 Others
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Aijaz Ahmad Khan,Mohd. Salim
 
Counsel for Opposite Party :- G.A.,Shamim Ahmad Ansari
 

 
Hon'ble Vivek Agarwal,J.

Mohd. Salim, learned counsel for the applicant at the outset prays for withdrawal of this application as it is full of callous complaint on record.

Sri Janardan Prakash, learned AGA for the State takes objection to direct approach of the applicant to this Court in the light of the judgment of Five Judges Bench of this Court in case of Ankit Bharti Vs. State of U.P. and another; 2020 (3) ADJ 165 (F.B.).

Accordingly, this Anticipatory Bail Application is dismissed as withdrawn without expressing any opinion on merits of the case with liberty to the applicants to approach the concerned Court of Sessions.

Order Date :- 9.6.2021

S.K.S.