Chunbad Chaurasiya vs State Of U.P.And Another
2022 Latest Caselaw 3391 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 3088 of 2022
 

 
Applicant :- Chunbad Chaurasiya
 
Opposite Party :- State Of U.P.And Another
 
Counsel for Applicant :- Manav Chaurasia,Pramod Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsels for the applicant, 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 applicant, namely, Chunbad Chaurasiya in Case Crime No. 13 of 2022, under Section 3/7 of Essential Commodities Act, 1955, Police Station - Baberu, District - Banda.

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, applicant 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 applicant 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 :- 18.5.2022

Junaid