Dhara Singh And 3 Others vs State Of U.P. And Another
2022 Latest Caselaw 4487 ALL

Citation : 2022 Latest Caselaw 4487 ALL
Judgement Date : 27 May, 2022

Allahabad High Court

Dhara Singh And 3 Others vs State Of U.P. And Another 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. - 3642 of 2022
 

 
Applicant :- Dhara Singh And 3 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mithilesh Kumar Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Learned counsel for the applicants has filed supplementary affidavit today, which is taken on record.

Heard Shri Mithilesh Kumar Shukla, 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, Dhara Singh, Devendra Singh Kushwaha, Geetam Singh and Chandrabhan in Case Crime No. 68 of 2021, under Section 324, 308, 504, 506, IPC, Police Station - Saiya, District - Agra.

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 applicants, 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