Sri Niwas And Another vs State Of U.P. And Another
2022 Latest Caselaw 1964 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 3213 of 2022
 

 
Applicant :- Sri Niwas And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Jagdish Prasad Mishra,Saurabh Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Saurabh Mishra, learned counsel for the applicants, learned A.G.A. for the State are present and perused the material on record.

The instant Anticipatory Bail Application has been filed with a prayer to grant an anticipatory bail to the applicants, namely, Sri Niwas and Amar Pal in Case Crime No. 1167 of 2021, under Sections 147, 323, 352, 308 of Indian Penal Code, registered at Police Station - Shahbad, District - Rampur, till the conclusion of the trial, after rejecting the anticipatory bail application of the applicants by In-charge Sessions Judge, Rampur, vide order dated 21.03.2022.

After some arguments, learned counsel for the applicants wants to withdraw the application with liberty to file a regular bail application before the court of competent jurisdiction.

In case bail application is filed by the learned counsel for the applicants, the same shall be decided in accordance with the judgment rendered by the Supreme Court in Satender Kumar Antil Vs. Central Bureau of Investigation & Another, (2021) 10 SCC 773.

The application stands disposed of.

Order Date :- 4.5.2022

Ishan