Ashish Swaroop vs State Of U.P. And Another
2022 Latest Caselaw 3668 ALL

Citation : 2022 Latest Caselaw 3668 ALL
Judgement Date : 20 May, 2022

Allahabad High Court

Ashish Swaroop vs State Of U.P. And Another on 20 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. - 2346 of 2022
 

 
Applicant :- Ashish Swaroop
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Chandra Prakash Misra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Chandra Prakash Misra, 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 with a prayer to grant an anticipatory bail to the applicant, namely, Ashish Swaroop in Complaint No. 6537 of 2014, under Section 406, IPC, Police Station - Kotwali, 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 :- 20.5.2022

T. Sinha