Rajjan @ Jamal Khan vs State Of U.P. And Anr.
2023 Latest Caselaw 3727 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 14129 of 2021
 

 
Applicant :- Rajjan @ Jamal Khan
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Pawan Kumar Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for the applicant as well as learned Additional Government Advocate for State.

The present application has been filed seeking anticipatory bail in case crime No.162 of 2021 under sections 324, 325 I.P.C., P.S. Ikauna, district Shrawasti.

Learned counsel for applicant after arguing for some time, submits that he does not want to press the bail application. He further submits that the regular bail application in case crime No.163 of 2021 under sections 147, 148, 323, 504, 506, 452 I.P.C. of the applicant was allowed by the trial court vide order dated 29.7.2021. It is submitted that during investigation Sections 325, 324 I.P.C. have been added. He prays that he may be permitted to file regular bail application and the same may be directed to be decided expeditiously.

In view of the above, prayer for anticipatory bail is refused and the application is dismissed as not pressed. However, it is provided that in case the applicant files a regular bail application within 20 days from today, the same be decided expeditiously, as per law as also taking into consideration the judgment of Supreme Court in Manoj Suresh Jadhav and others versus State of Maharashtra (2019)17 SCC 362.

Order Date :- 6.2.2023

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