Subhadra Devi vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 14538 ALL

Citation : 2023 Latest Caselaw 14538 ALL
Judgement Date : 8 May, 2023

Allahabad High Court

Subhadra Devi vs State Of U.P. Thru. Prin. Secy. ... on 8 May, 2023

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:31885
 

 
Court No. - 12
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1055 of 2023
 

 
Applicant :- Subhadra Devi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, U.P. Lko. And Another
 
Counsel for Applicant :- Syed Ahmad Mehdi
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

1. Heard learned counsel for the applicant as well as learned Additional Government Advocate for State.

2. The present application has been filed by the applicant under Section 438 Cr.P.C. seeking anticipatory bail in case crime No.143 of 2018, under Section 420, 468, 471 I.P.C., Police Station Ahirauli, District Ambedkar Nagar.

3. Upon objection being raised by learned A.G.A. regarding maintainability of the anticipatory bail application, learned Counsel for the applicant submits that he wants to withdraw the application with 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.

4. In view of the above, the anticipatory bail application is dismissed as withdrawn. However, it is provided that in case the applicant files a regular bail application within two weeks 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).

Order Date :- 8.5.2023

Madhu