Vijay Kumar Mishra vs C.B.I. Thru Supeintendent Of ...
2022 Latest Caselaw 19057 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 14681 of 2021
 

 
Applicant :- Vijay Kumar Mishra
 
Opposite Party :- C.B.I. Thru Supeintendent Of Police Cbi/Eo-I New Delhi
 
Counsel for Applicant :- Ishan Baghel,Mohd. Khalid,Shourya Parmar,Y.P.Singh
 
Counsel for Opposite Party :- Anurag Kumar Singh
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the parties and gone through the record.

2. By way of this application under Section 438 CrPC, the accused-applicant seeks his bail in anticipation of his arrest pursuant to Criminal Case No.994 of 2020, arising out of RC No.219-2017 (E) 0007, under Sections 120-B, 420, 467, 468 and 471 IPC and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, Police Station CBI/EO-1, New Delhi.

3. Learned counsel for the accused-applicant submits that he would not like to press this application and the accused-applicant may be granted sometime to surrender and apply for regular bail and the plea of regular bail of the accused-applicant should be considered in light of judgment rendered by the Supreme Court in the case of Aman Preet Singh Vs. C.B.I. Through Director.

4. Considering the aforesaid submission, this application is hereby rejected. However, the accused-applicant is granted one week's time from today to surrender before the trial Court and apply for regular bail and, if he does so, his application for regular bail should be considered in accordance with law, expeditiously.

Order Date :- 28.11.2022

A.Nigam