Moorat Singh vs State Of U.P.
2023 Latest Caselaw 33766 ALL

Allahabad High Court

Moorat Singh vs State Of U.P. on 4 December, 2023

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:229067
 
Court No. - 71
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 12987 of 2023
 

 
Applicant :- Moorat Singh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Trilok Nath Dubey,Ashish Dwivedi,Siddharth Shukla
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard 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 0045 of 2018, under Section 420 IPC, Police Station Kailiya, District Jalaun.

3. During arguments, learned counsel for the applicant has submitted that all the above offences are punishable below seven years, hence, 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, 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 :- 4.12.2023

Ajeet