Siddharth Singh vs State Of U.P Thru. Prin. Secy. ...
2023 Latest Caselaw 16228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:35459
 

 
Court No. - 12
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1201 of 2023
 

 
Applicant :- Siddharth Singh
 
Opposite Party :- State Of U.P Thru. Prin. Secy. Civil Secrt. Lko. And Another
 
Counsel for Applicant :- Nagendra Singh,Kuldeep
 
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.

Notice to respondent No.2 is dispensed with, in view of the proposed order.

2.The present application has been filed seeking anticipatory bail in case crime No.404 of 2022 under sections 406, 420, 386 I.P.C., Haidergarh, district Barabanki.

3.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.

4.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 :- 22.5.2023

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