Mohd. Nabeel Khan @ Nabeel Khan vs State Of U.P. And Anr.
2023 Latest Caselaw 2711 ALL

Citation : 2023 Latest Caselaw 2711 ALL
Judgement Date : 25 January, 2023

Allahabad High Court

Mohd. Nabeel Khan @ Nabeel Khan vs State Of U.P. And Anr. on 25 January, 2023

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 6577 of 2021
 

 
Applicant :- Mohd. Nabeel Khan @ Nabeel Khan
 
Opposite Party :- State Of U.P. And Anr.
 
Counsel for Applicant :- Mohd. Tabrez Iqbal,Yahya Ali
 
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.238 of 2019 under sections 406, 419, 420, 467, 468, 471 I.P.C. and 12 of Passport Act, P.S. Aliganj, 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 20 days 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 :- 25.1.2023

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