Nippu Kumar vs State Of U.P. Thru. Secy. Home Lko.
2022 Latest Caselaw 11210 ALL

Citation : 2022 Latest Caselaw 11210 ALL
Judgement Date : 24 August, 2022

Allahabad High Court

Nippu Kumar vs State Of U.P. Thru. Secy. Home Lko. on 24 August, 2022

Bench: Sanjay Kumar Pachori




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1283 of 2022
 

 
Applicant :- Nippu Kumar
 
Opposite Party :- State Of U.P. Thru. Secy. Home Lko.
 
Counsel for Applicant :- Sarvesh Kumar Pandey,Vineetapandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Sarvesh Kumar Pandey, learned counsel for the applicant and Sri Hari Shankar Bajpai, learned A.G.A. for the State and perused the material on record.

The present bail application has been filed on behalf of applicant Nippu Kumar under Section 438 of the Code of Criminal Procedure, with a prayer to release him on anticipatory bail in Case Crime No. 0186 of 2021, for offence punishable under Section 420 of the Indian Penal Code and Section 66 of the Information Technology Act, registered at Police Station- Hazratganj, District- Lucknow till the conclusion of trial, after rejecting the anticipatory bail application of the applicant by Additional Sessions Judge, Court No. 3, Lucknow vide order dated 29.04.2022.

Learned counsel for the applicant submits that applicant was not arrested during the course of investigation and the charge-sheet has been submitted against him on 05.04.2022.

After some arguments, learned counsel for the applicant wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicant, the same shall be decided in the light of the observations made in the judgments rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773, Siddharth Vs. The State of Uttar Pradesh & Another 2022 (11) SCC 676 and Aman Preet Singh Vs. C.B.I. through Director 2021 SCC Online SC 941.

The application stands disposed of with the aforesaid liberty.

Order Date :- 24.8.2022

Ishan