Dinesh Kumar Yadav vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 16882 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:37541
 

 
Court No. - 12
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1266 of 2023
 

 
Applicant :- Dinesh Kumar Yadav
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home, Home Sectt. U.P. Lko. And Another
 
Counsel for Applicant :- Girish Chandra Verma,Sachida Nand
 
Counsel for Opposite Party :- G.A., Pradyumn Shukla
 

 
Hon'ble Karunesh Singh Pawar,J.

1.Heard learned counsel for the applicant, Mr. Pradyumn Sukla, Advocate who has filed vakalatnama for the complainant which is taken on record, as well as learned Additional Government Advocate for State.

2.The present application has been filed seeking anticipatory bail in case crime No.165 of 2023 under sections 323, 504, 506, 384 I.P.C. and 7/13 of P.C. Act, P.S. Sarojini Nagar, district Lucknow.

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 :- 26.5.2023

kkb/