Sabhaa Patee Mishra vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 7130 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. - 632 of 2023
 

 
Applicant :- Sabhaa Patee Mishra
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. And Another
 
Counsel for Applicant :- Pankaj Kumar Mishra,Prafulla Tiwari
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Heard learned counsel for applicant and learned Additional Government Advocate for State as well as perused the record.

The present application for anticipatory bail has been filed for protection in regard to Case Crime No.535 of 2022 under Sections 406, 420, 467, 468, 471 & 109 of I.P.C., Police Station Nagar Kotwali, District Barabanki.

Learned A.G.A. has submitted that applicant has a criminal history of five cases out of which three cases have recently been filed against him whereas the other two cases are of 2019. The cases registered in the year 2019 are similar in nature therefore, it is not a fit case for anticipatory bail.

On due consideration to the submissions advanced by learned State counsel, perusal of the record, this Court is not inclined to enlarge the applicant on anticipatory bail.

Accordingly, the bail application is dismissed however, liberty is given to the applicant to move regular bail application before the learned trial court within twenty days' from today, which shall be decided expeditiously in view of the judgment of Hon'ble Supreme Court in the case ofAman Preet Singh vs. C.B.I. through Director passed in Criminal Appeal No.929 of 2021.

Order Date :- 3.3.2023

Saurabh Yadav/-