Roshan Pandey vs State Of U.P. And Another
2022 Latest Caselaw 3954 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 72
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4171 of 2022
 

 
Applicant :- Roshan Pandey
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Rajesh Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Rajesh Kumar Pandey, 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, Roshan Pandey in Case Crime No.0366 of 2021, under Sections 506 of Indian Penal Code and Section 67 of Information Technology (Amendment) Act, 2008, registered at Police Station - Gopiganj, District - Bhadohi.

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 present anticipatory bail application stands disposed of.

Order Date :- 24.5.2022

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