Vivek Mishra vs State Of U.P. And Another
2022 Latest Caselaw 3310 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4637 of 2020
 

 
Applicant :- Vivek Mishra
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Gopal Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Gopal Srivastava, learned counsel for the applicant, learned A.G.A. for the State and perused the material on record.

The instant Anticipatory Bail Application has been filed by applicant- Vivek Mishra with a prayer to grant an anticipatory bail to the applicant, namely, Vivek Mishra in Case Crime No. 403 of 2020, under Sections 505 (2), 269, 153 I.P.C. and Section 67 Information Technology (Amendment) Act, 2008, Police Station - Puwaya, District - Shahjahanpur after rejection of the anticipatory bail appliation by Sessions Judge, Shahjahanpur vide order dated 17.06.2020.

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 applicant, 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 :- 18.5.2022

Abhishek Singh