Sonu vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 1959 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. - 115 of 2023
 

 
Applicant :- Sonu
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Dept. Home Civil Secrett. U.P. Lko. And Another
 
Counsel for Applicant :- Firoz Ahmad Khan
 
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.

Notice to respondent No.2 is dispensed with.

The present application has been filed seeking anticipatory bail in case crime No.103/2021 under sections 3/5/8 of the U.P. Prevention of Cow Slaughters Act and 11 of Prevention of Cruelty to Animal Act, P.S. Lalganj, district Pratapgarh.

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 Criminal Appeal No.929 of 2021 Aman Preet Singh versus C.B.I. through Director.

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 Aman Preet's case (supra)

Order Date :- 18.1.2023

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