Hariom And Another vs State Of U.P.
2023 Latest Caselaw 29506 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202812
 
Court No. - 71
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11278 of 2023
 

 
Applicant :- Hariom And Another
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Akhilendra Yadav
 
Counsel for Opposite Party :- G.A.,Brajesh Kumar Singh
 

 
Hon'ble Shekhar Kumar Yadav,J.

1. Heard Mr. Akhilendra Yadav. learned counsel for the applicants, learned Additional Government Advocate for the State and Mr. Brajesh Kumar Singh, learned counsel for the informant.

2. This anticipatory bail application (under section 438 Cr.P.C.) has been moved seeking anticipatory bail in Case Crime No.413 of 2022, under Section 308 IPC, Police Station Narkhi, District Firozabad.

3. During arguments, learned counsel for the applicants has submitted that since the offence is punishable below seven year, a direction may be issued to the court below to decide the bail application of the applicants in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

4. Considering the facts and circumstances of the case, the present anticipatory bail application is disposed of with the direction that in case the applicants appear before the court below and file bail application, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

5. The present anticipatory bail application stands disposed of.

Order Date :- 19.10.2023

Ajeet