Virendra Kumar vs State Of U.P.
2022 Latest Caselaw 4660 ALL

Citation : 2022 Latest Caselaw 4660 ALL
Judgement Date : 30 May, 2022

Allahabad High Court

Virendra Kumar vs State Of U.P. on 30 May, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4019 of 2022
 

 
Applicant :- Virendra Kumar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Kuldeep Singh Chahar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard Sri Kuldeep Singh Chahar, Advocate for applicant and learned A.G.A. for State.

2. The present Anticipatory Bail Application under Section 438 Cr.P.C. has been filed by Applicant-Virendra Kumar after rejection of his Anticipatory Bail Application vide order dated 08.04.2022 passed by Sessions Judge, Agra in Case Crime No. 80 of 2022, under Sections 420, 406 IPC, Police Station Sadar, District Agra.

3. Learned counsel for applicant, after arguing for some time, on instruction, he submits that applicant is ready to surrender before the Trial Court and prayed that Trial Court be directed to consider his bail application in terms of judgment passed by Supreme Court in Satender Kumar Antil vs. Central Bureau of Investigation and another, (2021) 10 SCC 773.

4. Learned A.G.A. appearing for State has no objection against the aforesaid prayer.

5. In view of above, prayers made in this application are rejected. However, the application is disposed of with the direction to applicant to surrender before Trial Court and file bail application and Trial Court is directed to decide the same strictly in terms of the judgment passed by Supreme Court in Satender Kumar Antil (supra).

Order Date :- 30.5.2022