Satyenda Veer Singh vs State Of U.P. Thru. Addl. Chief Prin. ...
2024 Latest Caselaw 37647 ALL

Citation : 2024 Latest Caselaw 37647 ALL
Judgement Date : 14 November, 2024

Allahabad High Court

Satyenda Veer Singh vs State Of U.P. Thru. Addl. Chief Prin. ... on 14 November, 2024





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:75228
 
Court No. - 15
 

 
Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 138 of 2024
 

 
Applicant :- Satyenda Veer Singh
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Prin. Secy. (Home) Lko. And Another
 
Counsel for Applicant :- Abdul Ahad,Devansh Vikram Singh,Shashank Singh,Shruti Kumar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shree Prakash Singh,J.

Learned counsel for the applicant 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 instant anticipatory bail application is dismissed with liberty to the applicant 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 applicant forthwith.

Order Date :- 14.11.2024

AKS