Hemant @ Vikesh vs State Of U.P.
2023 Latest Caselaw 9516 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 85
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2388 of 2023
 

 
Applicant :- Hemant @ Vikesh
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ashutosh Gupta,Vandana Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Siddharth,J.

Heard learned counsel for the applicant and learned A.G.A. for the State.

The instant anticipatory bail application has been filed on behalf of the applicant, Hemant @ Vikesh,with a prayer to release him on bail in Case Crime No.1159 of 2018, under Sections 420, 467, 468, 471, 406, 120-B I.P.C., Police Station Vrindavan, District Mathura during pendency of trial.

By the order dated 1.03.2023, the interim anticipatory bail was granted to the applicant granting time to learned A.G.A. to file counter affidavit.

Despite time granted, no counter affidavit has been filed.

For the reasons given in earlier interim order dated 1.3.2023, this anticipatory bail application is allowed.

The applicant is already on interim anticipatory bail. He shall continue in anticipatory bail on same terms and conditions as given in earlier order dated 1.3.2023 as per judgement of the Apex Court in the case ofSushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98.

In case, the applicant misuses the liberty of anticipatory bail, the Court concerned may take appropriate action in accordance with law and judgment of Apex Court in the case ofSushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98.

Order Date :- 31.3.2023

Atul kr. sri.