Smt. Suman Lata @ Kesharwani vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 21267 ALL

Citation : 2022 Latest Caselaw 21267 ALL
Judgement Date : 15 December, 2022

Allahabad High Court

Smt. Suman Lata @ Kesharwani vs State Of U.P. Thru. Prin. Secy. ... on 15 December, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 13
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2096 of 2022
 

 
Applicant :- Smt. Suman Lata @ Kesharwani
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. (Home) Civil Sectt. Lko. And Another
 
Counsel for Applicant :- Ajai Kumar Shukla,Aviral Chandra,Rakesh Devi Prasad Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Heard Sri Rakesh Kumar, learned counsel for the applicant and Sri Vinay Kumar Shahi, learned A.G.A. for the State.

This application for anticipatory bail has been filed by the applicant (Smt. Suman Lata @ Kesharwani) apprehending her arrest in F.I.R. No. 0252/2018, under Sections 409, 419, 420, 467, 468 I.P.C., Police Station Aspur Devsara, District Pratapgarh.

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