Moazzam Ahamad Alias Monu vs Stateof U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 5341 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 944 of 2022
 

 
Applicant :- Moazzam Ahamad Alias Monu
 
Opposite Party :- Stateof U.P. Thru. Prin. Secy. Home Deptt. Lko.
 
Counsel for Applicant :- Kaushal Kishore Tewari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Bhatia,J.

Heard learned Counsel for the applicant as well as learned A.G.A. and perused the record.

The present application has been filed for anticipatory bail in Case Crime No.0228 of 2022, under Section 386 IPC and Section 27, 30 of the Arms Act, Police Station Kotwali, District Sitapur.

The Counsel for the applicant argues that the bail application filed by the applicant may be directed to be considered in the light of the judgment of the Hon'ble Supreme Court in the case of Satender Kumar Antil vs Central Bureau of Investigation and another - Special Leave to Appeal (Crl.) No(s). 5191 of 2021, Dated 07.10.2021.

Considering the limited submission, the present application is disposed off with direction to decide the bail application of the applicant in accordance with law after taking into consideration the judgment passed in the case of Satender Kumar Antil (supra).

Order Date :- 22.6.2022

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