Durvesh And 4 Others vs State Of U.P Through Principal ...
2022 Latest Caselaw 3821 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4086 of 2022
 
Applicant :- Durvesh And 4 Others
 
Opposite Party :- State Of U.P Through Principal Secretary Home Govt.Of U.P
 
Counsel for Applicant :- Mohammad Belal
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Learned counsel for applicants, on instructions, submits that applicants are ready to surrender before the Court concerned and prayed that in case, applicants file an application for bail, the same may be considered in accordance with law considering the judgment passed by Apex Court in Satender Kumar Antil vs. Central Bureau of Investigation and another; (2021) 10 SCC 773.

In view of above, this anticipatory bail application is dismissed as withdrawn.

The applicants are directed to surrender and in case, bail applications are filed, Trial Court is expected to decide the same, in accordance with law, keeping in view the directions passed in Satendra Kumar Antil (Supra).

This order is passed in presence of Shri Santosh Kumar Dubey, learned counsel for complainant.

Order Date :- 23.5.2022

Rishabh

[Saurabh Shyam Shamshery, J.]