Annu Alias Saddam Husain vs State Of U.P. Thru. The Prin. Secy. ...
2023 Latest Caselaw 6919 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. - 538 of 2023
 

 
Applicant :- Annu Alias Saddam Husain
 
Opposite Party :- State Of U.P. Thru. The Prin. Secy. Home Deptt. Civil Sectt Lko. And Another
 
Counsel for Applicant :- Ashish Raman Mishra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned Counsel for the applicant and learned A.G.A. for the State/respondent as well as perused the record.

The present anticipatory bail application has been filed by the applicant apprehending his arrest in Case Crime No.0380 of 2017 under Section 406, 419, 420, 467, 468, 471 I.P.C., Police Station Dargah Sharif, District Bahraich.

Notice to respondent no.2 is disapensed with.

Learned counsel for the petitioner, after arguing the matter for some time, submits that he does not want to press this application for anticipatory bail and seeks liberty to file a regular bail application in the light of judgment of Hon'ble Supreme Court in Aman Preet Singh versus C.B.I. through Director passed in Criminal appeal No.929 of 2021.

Learned A.G.A. has no objection in case applicant's bail application may be decided by the trial court in the light of the judgment in Aman Preet Singh's case (supra).

In view of the above, the application for anticipatory bail is dismissed as not pressed. However liberty is given to the applicant to move regular bail application before the learned trial court within fifteen days' from today, which shall be decided expeditiously in view of the judgment of Hon'ble Supreme Court in the case of Aman Preet Singh (supra).

Order Date :- 2.3.2023

Madhu