Dhirendra Pratap vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 4105 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. - 299 of 2023
 

 
Applicant :- Dhirendra Pratap
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Civil Secrt. Lko.
 
Counsel for Applicant :- Anubhav Yadav,Pradeep Kumar Shukla
 
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.0168 of 2019 under sections 498-A, 323, 406 I.P.C. and 3/4 D.P. Act, P.S. Mahila Thana, district Lucknow.

Learned counsel for applicant, after arguing for some time, submits that he does not want to press the bail application; rather he may be granted liberty to file regular bail application and the same may be decided in the light of judgment of Supreme Court in Satender Kumar Antil versus Central Bureau of Investigation and another Special Leave to Appeal (Cri)No.5191 of 2021.

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 two weeks from today, the same be decided expeditiously, strictly in view of the law laid down by Supreme Court in Satender Kumar Antil versus Central Bureau of Investigation and another Special Leave to Appeal (Cri)No.5191 of 2021.

Order Date :- 8.2.2023

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