Mangal And 2 Others vs State Of U.P. And Another
2022 Latest Caselaw 2234 ALL

Citation : 2022 Latest Caselaw 2234 ALL
Judgement Date : 6 May, 2022

Allahabad High Court

Mangal And 2 Others vs State Of U.P. And Another on 6 May, 2022

Bench: Sanjay Kumar Pachori




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2399 of 2022
 

 
Applicant :- Mangal And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Vikash Pathak,Santosh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Santosh Kumar Singh, learned counsel for the applicants, learned A.G.A. for the State 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, Mangal, Lekhraj and Tara in Case Crime No. 162 of 2019, under Sections 323, 324, 308, 504, 506, IPC, Police Station - Highway, District - Mathura, after rejecting anticipatory bail of the applicants by Sessions Judge, Mathura vide order dated 21.2.2022.

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 :- 6.5.2022

T. Sinha