Shanu vs State Of U.P. And 3 Others
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Allahabad High Court

Shanu vs State Of U.P. And 3 Others on 6 May, 2024

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:80377
 
Court No. - 74
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 3257 of 2024
 

 
Applicant :- Shanu
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Anurag Shukla,Tiwari Ajay Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard 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.717 of 2023, under Sections 354-Gha, 504 IPC, 66E/67 I.T. Act and Section 11/12 POCSO Act, Police Station Murad Nagar, District Ghaziabad.

3. During arguments, learned counsel for the applicant has submitted that since all the above offences are punishable below seven years, hence, 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 and surrenders before the court below and applies for bail, the same shall be heard and disposed of, expeditiously, 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 :- 6.5.2024

Ajeet