Kishan Pal Lodhi @ Krishna Pal vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Kishan Pal Lodhi @ Krishna Pal vs State Of U.P. Thru. Addl. Chief Secy. ... on 1 October, 2024

Author: Karunesh Singh Pawar

Bench: Karunesh Singh Pawar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:67869
 

 
Court No. - 14
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2260 of 2024
 

 
Applicant :- Kishan Pal Lodhi @ Krishna Pal
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Home Lko. And Another
 
Counsel for Applicant :- Lakshmana Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Karunesh Singh Pawar,J.
 

1.Heard learned counsel for the applicant as well as learned Additional Government Advocate for State.

Notice to respondent No.2 is dispensed with.

2.The present application has been filed seeking anticipatory bail in complaint No.536 of 2022 under sections 323, 504, 376 I.P.C. and 3(2)(V) SC/ST Act, P.S. Purwa, district Unnao.

3.In view of specific bar provided under section 18 of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, present anticipatory bail cannot be entertained and is accordingly dismissed.

4.Learned counsel for applicant at this stage submits that he may be granted liberty to file regular bail application and the same may be decided in the light of judgment of Supreme Court in Satender Kumar Antil versus Central Bureau of Investigation and another Special Leave to Appeal (Cri)No.5191 of 2021.

5.In view of the above, it is provided that in case the applicant files a regular bail application within two weeks from today, the same be decided expeditiously, strictly in view of the law laid down by Supreme Court in the case of Satender Kumar Antil (supra).

Order Date :- 1.10.2024

kkb/