Ashish Verma @ Chhotu Verma vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Ashish Verma @ Chhotu Verma 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:67857
 

 
Court No. - 14
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2269 of 2024
 

 
Applicant :- Ashish Verma @ Chhotu Verma
 
Opposite Party :- State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Lko And Another
 
Counsel for Applicant :- Vivek Kumar Verma,Vineet Jaiswal
 
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 case crime No.458 of 2023 under sections 323, 506, 308 I.P.C., P.S. Kotwali Nagar, district Sitapur.

3.Learned counsel for applicant, after arguing for some time, submits that he does not want to press the anticipatory bail application; rather 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.

4.In view of the above, prayer for anticipatory bail is refused and the application is dismissed as not pressed. However, 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/