Meraj Quraishi And Another vs State Of U.P. Thur. Addl. Chief Secy. ...
2024 Latest Caselaw 37209 ALL

Allahabad High Court

Meraj Quraishi And Another vs State Of U.P. Thur. Addl. Chief Secy. ... on 12 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:74407
 

 
Court No. - 15
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2520 of 2024
 

 
Applicant :- Meraj Quraishi And Another
 
Opposite Party :- State Of U.P. Thur. Addl. Chief Secy. Home Deptt. Lko. And Another
 
Counsel for Applicant :- Bhupendra Nath Tripathi,Amit Sharma
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.
 

Learned counsel for the applicants has filed a defective affidavit in support of this anticipatory bail application, which is not permissible under the rules of the court.

In view of aforesaid, the anticipatory bail application is dismissed with liberty to the applicants to file a fresh anticipatory bail application.

Office is directed to return the certified copies of the orders/Judgments, if any, to the learned counsel for the applicants forthwith.

Order Date :- 12.11.2024

AKS