Fadrul Hasan And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 3525 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 501 of 2022
 

 
Applicant :- Fadrul Hasan And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Akhilesh Kumar Mishra
 
Counsel for Opposite Party :- G.A.,Surendra Kumar Tiwari
 

 
Hon'ble Sanjay Kumar Singh,J.

On the matter being taken up, Mr. Akhilesh Kumar Mishra, learned counsel for the applicants submits that the applicants do not want to press this anticipatory bail application, therefore, they may be permitted to withdraw this anticipatory bail application with liberty to move bail application under Section 439 Cr.P.C. before the concerned Court below in the light of the judgment of the Apex Court passed in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, reported in (2021) 10 SCC 773.

In view of the statement made by learned counsel for the applicants, the instant application is dismissed as withdrawn with aforesaid liberty.

Order Date :- 19.5.2022

Shubham