Mahesh And 3 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 13936 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. - 1601 of 2022
 

 
Applicant :- Mahesh And 3 Others
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Dharm Trivedi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Dinesh Kumar Singh,J.

1. Heard learned counsel for the accused-applicants as well as learned Additional Government Advocate, representing respondent no. 1-State, and gone through the record.

In view of the order proposed to be passed, issuance of notice to respondent no. 2 is hereby dispensed with.

2. By way of this application under Section 438 CrPC, the accused-applicants seek anticipatory bail in FIR No.015 of 2018, under Sections 419 and 420 IPC lodged at Police Station Nighasan, District Kheri.

In the present case charge-sheet has already been filed.

3. Learned counsel for the accused-applicant(s) submits that the accused-applicant(s) want(s) to surrender and apply for regular bail. Only prayer is that while considering the bail application of the accused-applicant(s), Court concerned should take into consideration order dated 07.10.2021 read with judgment dated 11.07.2022 of the Supreme Court rendered in the case of Satender Kumar Antil vs Central Bureau of Investigation & Ors: SLP(Crl) No.5191 of 2021.

4. Considering the aforesaid submission, present application is disposed of with liberty to the accused-applicant(s) to surrender by Friday i.e. 30.09.2022 and apply for regular bail. The learned Court below is directed to consider the bail application of the accused-applicant(s) in accordance with law and also take into account the order of the Supreme Court in the case of Satender Kumar Antil (supra).

The party shall file self attested computer generated copy of this order downloaded from the official website of High Court Allahabad. The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

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[D.K. Singh, J.]

Order Date :- 27.9.2022

MVS/-