Trilok And 2 Others vs State Of U.P. And Another
2024 Latest Caselaw 18704 ALL

Allahabad High Court

Trilok And 2 Others vs State Of U.P. And Another on 23 May, 2024

Author: Shekhar Kumar Yadav

Bench: Shekhar Kumar Yadav

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:93422
 
Court No. - 74
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 4594 of 2024
 

 
Applicant :- Trilok And 2 Others
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Shikhar Awasthi
 
Counsel for Opposite Party :- G.A.,Rajeev Giri
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard Mr. Shikhar Awasthi, learned counsel for the applicants, learned Additional Government Advocate for the State and Mr. Rajeev Giri, 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.65 of 2024, under Sections 147, 148, 149, 323, 307, 336, 504, 506, 341, 325, 308 and 427 IPC, Police Station Ahmadgarh, District Bulandshahar.

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 :- 23.5.2024

Ajeet