Sanjay Kumar vs State Of U.P. And Another
2023 Latest Caselaw 29507 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:202750
 
Court No. - 71
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 10502 of 2023
 

 
Applicant :- Sanjay Kumar
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Jitendra Rana
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

1. Heard Mr. Jitendra Rana, learned counsel for the applicant and learned Additional Government Advocate for the State.

2. This anticipatory bail application (under section 438 Cr.P.C.) has been moved seeking anticipatory bail in Case Crime No.1157 of 2021, under Sections 457, 380, 120-B IPC, Police Station Kavi Nagar, District Ghaziabad.

3. During arguments, learned counsel for the applicant has submitted that since all the alleged offences are punishable before seven years, a direction may be issued to the court below to decide the bail application of the applicant 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 applicant appears 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