Mahipal Singh vs State Of U.P. Thru. Investigation ...
2023 Latest Caselaw 15424 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:33701
 

 
Court No. - 12
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1148 of 2023
 

 
Applicant :- Mahipal Singh
 
Opposite Party :- State Of U.P. Thru. Investigation Officer Special Investigation Team.
 
Counsel for Applicant :- Mayank Pandey,Akhilesha Nand Pandey,Mohd. Saud Khan,Ravi Kant
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

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

The present application has been filed seeking anticipatory bail in case crime No.0002 of 2015 under sections 420, 409, 464, 467, 468, 471, 204, 201, 120-B I.P./C. and 13(1)(D)-(2)(3) of Prevention of Corruption Act, P.S.S.I.T. Lucknow, district Lucknow.

Learned counsel for applicant, after arguing for some time, submits that he does not want to press the anticipatory bail application; rather he may be granted 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.

In view of the above, prayer for anticipatory bail is refused and the application is dismissed as not pressed. 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 :- 16.5.2023

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