Jolly Agarwal vs State Of U.P.
2023 Latest Caselaw 8289 ALL

Citation : 2023 Latest Caselaw 8289 ALL
Judgement Date : 21 March, 2023

Allahabad High Court

Jolly Agarwal vs State Of U.P. on 21 March, 2023

Bench: Nalin Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2637 of 2023
 

 
Applicant :- Jolly Agarwal
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sushil Kumar Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Nalin Kumar Srivastava,J.

It appears from perusal of the record that that an application U/S 482 No.22505 of 2018 Cr.P.C. (Jolly Agarwal and another Vs.State Of U.P. and another) was earlier filed by the present applicant, wherein an interim protection was granted to the applicants on 5.7.2018. Subsequently, the learned trial Court relying upon the judgment of the Apex Court given in Asian Resurfacing of Road Agency Pvt. Ltd. and another Vs. Central Bureau of Investigation, (2018) 16 SCC 299 proceeded with the matter and bailable warrants were issued against all the accused persons.

It has been fairly admitted by the learned counsel for the applicant that the aforesaid Application U/S 482 Cr.P.C. is still alive and another stay extension application has already moved by the applicant before this Court.

I find no justification to entertain this application, the same is rejected as infructuous.

Order Date :- 21.3.2023

Fhd