Sandeep Kumar Patel vs State Of U.P And Another
2022 Latest Caselaw 3498 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 3450 of 2022
 

 
Applicant :- Sandeep Kumar Patel
 
Opposite Party :- State Of U.P And Another
 
Counsel for Applicant :- Kamlesh Kumar Singh
 
Counsel for Opposite Party :- G.A.,Bipin Kumar,Mohd. Naushad Siddiqui
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Kamlesh Kumar Singh, learned counsel for the applicant, learned A.G.A. for the State, Shri Bipin Kumar, 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, Sandeep Kumar Patel in Case Crime No. 4 of 2022, under Section 323, 504, 506, 452, 308, IPC, Police Station - Chakarghatta, District - Chandauli.

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 :- 19.5.2022

T. Sinha