Dabbal Giri Alias Dharmendra ... vs State Of U.P. Thru. Prin.Secy. ...
2022 Latest Caselaw 21538 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. - 2109 of 2022
 
Applicant :- Dabbal Giri Alias Dharmendra Pratap And Another
 
Opposite Party :- State Of U.P. Thru. Prin.Secy. Deptt. Of Home And Another
 
Counsel for Applicant :- Manjeet Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shamim Ahmed,J.

Learned counsel for the applicant prays for and is permitted to delete the name of applicant No. 2-Nanhey Giri @ Bhupendra Pratap Giri from the array of parties during the course of the day as he has already been arrested.

Shri V. K. Shahi, the learned A.G.A.-I for the State-opposite party No. 1 has no objection.

Heard Shri Manjeet Singh, the learned counsel for the applicant and Shri V. K. Shahi, the learned A.G.A.-I for the State.

This application for anticipatory bail has been filed by the applicant-Dabbal Giri @ Dhamendra Pratap apprehending his arrest in Case Crime No. 34 of 2022, under Sections 147, 382, 477, 506 I.P.C., Police Station-Leelapur, 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 :- 16.12.2022

Mustaqeem