Manoj Kumar And Anr. vs State Of U.P. Through Secretary ...
2022 Latest Caselaw 2684 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 3383 of 2022
 

 
Applicant :- Manoj Kumar And Anr.
 
Opposite Party :- State Of U.P. Through Secretary Home
 
Counsel for Applicant :- Karma Singh Yadav,Kuldeep Singh Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Neeraj Tiwari,J.

Heard Shri Karma Singh Yadav alongwith Sri Kuldeep Singh Yadav, learned counsels 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, Manoj Kumar and Shiv Kumar in Case Crime No. 54 of 2022, under Sections 147, 308, 323, 354, 379, 504, 506, IPC, Police Station - Barsathi, District - Jaunpur till the conclusion of trial after rejecting the anticipatory bail of the applicants by Sessions Judge, Jaunpur vide order dated 08.04.2022.

Learned A.G.A. submitted that in the present case, charge sheet has been submitted and maximum punishment for the aforesaid offences is seven years, therefore, applicants may move bail application through counsel in light of judgment of Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & Another, Special Leave to Appeal (Crl.) No(s). 5191 of 2021 decided on 07.10.2021.

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 view of the above, the application is disposed of in terms of the decision rendered by the Supreme Court in Satender Kumar Antil (supra).

Order Date :- 12.5.2022

Rmk.