Rajan vs State Of U.P.
2022 Latest Caselaw 4485 ALL

Citation : 2022 Latest Caselaw 4485 ALL
Judgement Date : 27 May, 2022

Allahabad High Court

Rajan vs State Of U.P. on 27 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. - 3751 of 2022
 

 
Applicant :- Rajan
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Anil Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Heard Shri Anil Kumar, 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, Rajan in Case Crime No. 224 of 2020, under Section 147, 323, 325, 308, 504, IPC, Police Station - Gola, District - Gorakhpur, after rejecting anticipatory bail of the applicant by Additional Sessions Judge/Special Judge (POCSO), Court No. 4, Gorakhpur vide order dated 4.4.2022.

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 :- 27.5.2022

T. Sinha