Nandini Gupta vs State Of U.P. & Anr.
2021 Latest Caselaw 6682 ALL

Citation : 2021 Latest Caselaw 6682 ALL
Judgement Date : 25 June, 2021

Allahabad High Court

Nandini Gupta vs State Of U.P. & Anr. on 25 June, 2021

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 6340 of 2021
 

 
Applicant :- Nandini Gupta
 
Opposite Party :- State Of U.P. & Anr.
 
Counsel for Applicant :- Syed Asaghar Mehdi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Vivek Chaudhary,J.

This case is taken up through Video Conferencing.

Learned AGA raises a preliminary objection that the present anticipatory bail application is not maintainable in view of larger Bench judgment in the case of 'Ankit Bharti Vs. State of U.P. and Others' (Criminal Misc. Anticipatory Bail Application No.1094 of 2020) and other connected matters reported in [2020 (3) ADJ 575].

Learned counsel for applicant prays to withdraw the present application with liberty to approach the Sessions Court.

With the aforesaid liberty, the application is consigned to record as withdrawn.

Order Date :- 25.6.2021

Rajneesh JR-PS)

(Vivek Chaudhary, J.)