Mohammad Sazid vs State Of U.P.
2023 Latest Caselaw 21876 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:162924
 
Court No. - 71
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9097 of 2023
 

 
Applicant :- Mohammad Sazid
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Janardan Yadav
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

1. Heard Mr. Janardan Yadav, learned counsel for the applicant and learned Additional Government Advocate for the State.

2. This anticipatory bail application (under section 438 Cr.P.C.) has been moved seeking anticipatory bail in Case Crime No.166 of 2016, under Sections 147, 148, 149, 308, 323, 504, 506 IPC, Police Station Gambhirpur, District Azamgarh.

3. During arguments, learned counsel for the applicant has submitted that he does not want to press the prayer for release the applicant on anticipatory bail. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicant in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

4. Considering the facts and circumstances of the case, the present anticipatory bail application is disposed of with the direction that in case the applicant appears before the court below and file bail application, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

5. The present anticipatory bail application stands disposed of.

Order Date :- 11.8.2023

Ajeet