Rajesh Kumar And Another vs State Of U.P. And Another
2024 Latest Caselaw 17879 ALL

Allahabad High Court

Rajesh Kumar And Another vs State Of U.P. And Another on 17 May, 2024

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:89163
 
Court No. - 74
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4422 of 2024
 

 
Applicant :- Rajesh Kumar And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Abhishek Kumar Chaubey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard Mr. Abhishek Kumar Chaubey, learned counsel for the applicants 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.856 of 2016, under Sections 406, 506 IPC, Police Station Robertsganj, District Sonbhadra.

3. At the outset, learned AGA has submitted that the alleged offences are punishable with imprisonment of maximum period of seven years.

4. In reply, learned counsel for the applicants has submitted that now his sole prayer is that 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.

5. 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 and surrender before the court below and apply 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).

6. The present anticipatory bail application stands disposed of.

Order Date :- 17.5.2024

Ajeet