Mohd. Ahmad vs State Of U.P. Thru. Secy. Home ...
2023 Latest Caselaw 6918 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. - 577 of 2023
 

 
Applicant :- Mohd. Ahmad
 
Opposite Party :- State Of U.P. Thru. Secy. Home Civil Secrett. Lko.
 
Counsel for Applicant :- Pankaj Gupta,Narendra Gupta
 
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.507 of 2022 under sections 295A, 504, 506 I.P.C., P.S. Mahmoodabad, district Sitapur.

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 twenty days from today, the same be decided expeditiously, strictly in view of the law laid down by Supreme Court in the case of Satender Kumar Antil (supra).

It is further provided that in case any interim bail application is filed along with the regular bail application, that will be decided on day one. Till twenty days from today, no coercive action shall be taken against the applicant.

Order Date :- 2.3.2023

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