Pinki Devi vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 15747 ALL

Citation : 2023 Latest Caselaw 15747 ALL
Judgement Date : 18 May, 2023

Allahabad High Court

Pinki Devi vs State Of U.P. Thru. Prin. Secy. ... on 18 May, 2023

Bench: Karunesh Singh Pawar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:34912
 
Court No. - 12
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1180 of 2023
 
Applicant :- Pinki Devi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko.
 
Counsel for Applicant :- Deepak Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.

Learned A.G.A. has raised a preliminary objection that the anticipatory bail application is not maintainable in view of the judgment of this Court passed in the case of Ankit Bharti Vs. State of U.P., reported in "2020 (3) ADJ 575" as the applicant has not approached Sessions Court.

In view of the above, the bail application is dismissed as not maintainable granting liberty to the applicant to approach learned Sessions Court.

Office is directed to return the certified copies filed along with the bail application.

Order Date :- 18.5.2023

R.C.