Wasi Ahmad vs State Of U.P. And Another
2022 Latest Caselaw 3497 ALL

Citation : 2022 Latest Caselaw 3497 ALL
Judgement Date : 19 May, 2022

Allahabad High Court

Wasi Ahmad vs State Of U.P. And Another on 19 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. - 3587 of 2022
 

 
Applicant :- Wasi Ahmad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Syed Wajid Ali
 
Counsel for Opposite Party :- G.A.,Deepak Singh Patel,Mohd Shamim Khan
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Syed Wajid Ali, learned counsel for the applicants, learned A.G.A. for the State, Shri Deepak Singh Patel, learned counsel for the first informant 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, Wasi Ahmad in Case Crime No. 27 of 2022, under Section 308, 323, 504, 506, IPC, Police Station - Pipraich, District - Gorakhpur.

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 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 :- 19.5.2022

T. Sinha