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Anuj vs State Of U.P. And Another
2025 Latest Caselaw 4341 ALL

Citation : 2025 Latest Caselaw 4341 ALL
Judgement Date : 8 August, 2025

Allahabad High Court

Anuj vs State Of U.P. And Another on 8 August, 2025

Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:134381
 
Court No. - 83
 
Case :- CRIMINAL APPEAL No. - 3816 of 2025
 
Appellant :- Anuj
 
Respondent :- State of U.P. and Another
 
Counsel for Appellant :- Rajeev Tiwari
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.
 

1. Heard Mr.Rajeev Tiwari, learned counsel for the applicant and learned A.G.A for the State as also perused the record.

2. The present criminal appeal under Section 14-A(1) Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act has been preferred against the order dated 4.3.2025 passed by learned Special Judge S.C./S.T. Act, Kannauj in Session Case No. 129 of 2025, State Vs. Anoop and others, as well as entire proceedings of Session Case No. 129 of 2025, State Vs. Anoop and others arising out of case crime No. 576 of 2024, under sections 332 (c), 115(2), 352, 351 (2) ?.?.S. & section 3 (1) (?) 3 (1) (?) S.C./ S.T. Act, Police Station- Chhibramau, District- Kannauj, pending in the court Special Judge S.C./S.T. Act, Kannauj.

3. During arguments, learned counsel for the appellant has submitted that he does not want to press the prayer made in the appeal. His sole prayer is that a direction may be issued to the court below to decide the bail application of the appellant in view of the judgment in the case Satender Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC Online SC 922.

4. Considering the facts and circumstances of the case, the present appeal is disposed of with the direction that in case the appellant filed bail application before the court below, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid by this Court in the case of Satender Kumar Antil (Supra).

5. With the above observations, this appeal is disposed of finally.

Order Date :- 8.8.2025 // Krishna*

 

 

 
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