ABA/941/2023
2023 Latest Caselaw 3418 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures

                                  ABA No.941 of 2023
                                  Hon'ble Ravindra Maithani, J.

Mr. Gaurav Singh, Advocate for the applicant.

Mr. Vipul Painuly, Brief Holder for the State.

Mr. Naveen Singh Bisht, Advocate holding brief of Mr. Lalit Sharma, Advocate for the informant.

Learned counsel for the applicant would submit that chargesheet has already been filed in the matter. This matter falls in category A, as specified in the judgment of the Hon'ble Supreme Court in the case of Satendra Kumar Antil vs. Central Bureau of Investigation and another, 2021 SCC OnLine SC 922. He seeks permission to withdraw the anticipatory bail application with the liberty to move the regular bail before the court concerned, so that the same may be decided in view of the judgment of the Hon'ble Supreme Court in the case of Satendra Kumar Antil (supra).

The permission is accorded. The anticipatory bail application is dismissed as withdrawn, with the liberty, as above.

(Ravindra Maithani J.) 08.11.2023 RV