Nilambuj Awasthi vs State Of U.P. Thru. Addl. Chief ...
2022 Latest Caselaw 19820 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2021 of 2022
 

 
Applicant :- Nilambuj Awasthi
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Lko. And Another
 
Counsel for Applicant :- Sanjay Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Singh,J.

At the outset, learned A.G.A. has raised a preliminary objection that the applicant has directly approached this Court without the avenues available before the concerned court of sessions exhausted, therefore, in view of the judgment of Larger Bench consisting five Judges of this Court in the case of Ankit Bharti and others vs. State of U.P. and Another 2020 (3) A.D.J. 575 (F.B.), this anticipatory bail application is not maintainable.

In reply, learned counsel for the applicant submits that he does not want to press this application at this stage, therefore, the same may be dismissed as withdrawn with liberty to the applicant to approach the concerned court below.

In view of the above, the instant application is dismissed as withdrawn the the aforesaid liberty.

Order Date :- 3.12.2022

saurabh