Jai Prakash Yadav @ Jai Prakash vs State Of U.P. Thru. Secy. Home Lko.
2022 Latest Caselaw 21198 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2098 of 2022
 

 
Applicant :- Jai Prakash Yadav @ Jai Prakash
 
Opposite Party :- State Of U.P. Thru. Secy. Home Lko.
 
Counsel for Applicant :- Apoorva Jyoti,Aman Shankar,Neeraj Kumar Rawat
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Sri Satya Prakash Mishra, Advocate has filed his Vakalatnama on behalf of the complainant today in Court. The same is taken on record.

Sri Aman Shankar, learned counsel for the applicant as well as Sri Satya Prakash Mishra, learned counsel for the complainant and Sri Vinay Kumar Shahi, learned A.G.A. for the State.

This application for anticipatory bail has been filed by the applicant (Jai Prakash Yadav @ Jai Prakash) apprehending his arrest in Case Crime No. 257/2022, under Sections 147, 148, 149, 323, 324, 307, 308,504 and 506 I.P.C., Police Station Sangrampur, District Amethi.

After arguing the matter at some length, learned counsel for the applicant has prayed that the applicant may be permitted to file regular bail application before the competent court of law and direction may be issued to decide the bail application at the earliest in the light of judgment rendered in re: Aman Preet Singh vs. C.B.I. through Director, Criminal Appeal No.929 of 2021 (arising out of SLP (Crl.) No.5234/2021).

Considering the aforesaid innocuous prayer of learned counsel for the applicant, without entering into merits of the issue, I hereby dispose of this anticipatory bail application finally at the admission stage giving liberty to the applicant to file regular bail application before the competent court of law within a period of four weeks from today and if such bail application is filed, the same may be considered and disposed of, strictly in accordance with law, with expedition without adjourning the case for any unnecessary reason.

While disposing of such application, learned court concerned shall verify the applicability of the judgment rendered in re: Aman Preet Singh (supra) in the case of the present applicant and if it covers the controversy, the same may be considered.

Order Date :- 15.12.2022/Arvind