Goldi @ Deepak Kumar Gupta And ... vs State Of U.P.
2022 Latest Caselaw 3955 ALL

Citation : 2022 Latest Caselaw 3955 ALL
Judgement Date : 24 May, 2022

Allahabad High Court

Goldi @ Deepak Kumar Gupta And ... vs State Of U.P. on 24 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. - 4049 of 2022
 

 
Applicant :- Goldi @ Deepak Kumar Gupta And Another
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Birendra Singh,Anurag Rai
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Anurag Rai, learned counsel for the applicants, 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 applicants, namely, Goldi @ Deepak Kumar Gupta and Sarvesh Dwivedi in Case Crime No. 297 of 2015, under Sections 147, 323, 504, 506, 427, 325, 308, IPC, Police Station - Badlapur, District - Jaunpur, after rejecting anticipatory bail of the applicants by Sessions Judge, Jaunpur vide order dated 6.4.2022.

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 :- 24.5.2022

T. Sinha