Allahabad High Court
Nasir Khan vs State Of U.P. on 14 July, 2025
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:112749 Court No. - 70 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 12872 of 2022 Applicant :- Nasir Khan Opposite Party :- State of U.P. Hon'ble Dr. Gautam Chowdhary,J.
1. ???? ?????????? ??????? ??????? ???????? ?????? ????? ????????? ???? ????? ????? ??? ?? ?? ?? ??????? 0136/2016???????? ???? 419/ 420/ 467/ 468/ 471/ 120 ???????????, ???? ?????????, ???? ??????? ??? ?????? ????? ?? ????? ???? ???? ???????? ???? ??? ???
2. ????? ?? ??????? ???????? ??? ??????? ??? ?????? ???????? ?? ???? ??? ???????? ?? ??????? ?????
3. ????? ?? ??????? ???????? ?? ?? ???? ???????? ???? ?? ????? ????? ??????? ???? ???? ?? ??? ????? ?????? ???????? ??? ?????? ?. 24895/2016, ????? ????? ??????? ?? ???????????? ?? ??? ?????? ?????? ???????? ?????? ???? ?????? 08.12.2016 ?? ????????? ???? ??? ????? ?? ????? ????? ???? 173(2) ??.??.??.?? ????? ???? ?? ?? ???? ?? ??? ????? ??????? ??? ?? ?? ?? ??????? ??? ????? ????? ?? ????? ?? ?????? ??????? ??? ???? ????? ?? ???? ???? ???? ??????? ??????? ??????? ?????? ??????? ????? ?????? ??? ???? ???? ????? ????? ????? ??????? ????? ?? ???????? ???. ????????? ??????? ???? 482??.??.??.??. ??. 29081/2022 ?? ?????? ?? ?????? ???????? ??? ?????? ?? ??? ?? ?????? ???????? ?????? ?????? 29.08.2022 ?? ????????? ???? ???Satendra Kumar Antil Vs. Central Bureau of Investigation and another (Apecial Leave to Appeal (Crl.) No. 5191 of 2021 ?? ???? ???????? ?? ?????? ??? ?? ???? ???? ??? ????? ?? ?????? ????? ?? ??? ????????? ????? ????? ?? ??????? ???????? ?? ?? ?? ???? ???????? ???? ?? ????? ??????? ??, ??? ??????? ?????? ??? ??????? ??? ? ?????? ???? ?? ???? ?? ?????? ???? ??? ??, ??? ????? ?? ?? ??? ??????? ?????? ????? ??? ???????? ???? ?? ???? ??, ???? ???? ??????? ??? ????????? ??????? ???? ???
4. ??????? ??? ?????? ???????? ?????? ?? ???? ???????? ???? ??? ?? ????? ?????? ?? ???????? ?? ??? ????? ??????? ? ???????? ???? ??? ??? ?? ??????? ?????? ?????? ???? ?????? ??? ?? ??? ??????? ??????? ?????? ??????? ?? ??????? ????? ?? ????? ????????? ??????? ??????? ???? ??? ????? ?? ??????? ???? ???? ????? ???? ????? ??????? ????? ?????? ????? ???? 482 ????? ???? ??? ???? ?????? 29.08.2022 ????? ???? ??? ?? ????? ?? ?? ?????? ???? ??? ?? ?? ?? ?????? ????? ???? ????? ??? ?????? ????? ?????? ???????? ????? ????? ???? ???? ???? ?????????? ?? ?????? ????? ?? ????? ???? ???? ?? ??? ?????? ?????? ???? ???? ??? ??? ???????? ?? ?????? ????? ????? ???? ?????? ???? ????
5. ????? ?? ??????? ???????? ?? ???????? ?? ????? ?? ?? ?????? ???? ?? ?????? ?????? ???????? ??????Kamlesh and another versus state of Rajasthan and another, 2019 SSC OnLine SC 1822??? ?? ??? ??? ?? ??? ??????? ????482 ??.??.??.??.??? ??? ??.??.?? ?????? ?? ????????? ????? ?? ???? ?? ?? ?? ?????? ????? ????? ???? ?? ????? ?? ????????? ???? ?????????? ???? ???????? ?? ?????? ?????? ????? ????? ???? ??. 1907/2023 (????? ???? ? ????) ?? ???? ?????? 24.08.2023??? ????? ???? ?? ???????-11 ??? ???????? ???? ??? ?? ?? ?? ????? ???
11. Learned Senior Counsel has further placed reliance on paragraph nos. 10 and 11 of the judgment of this Court passed in Criminal Misc. Anticipatory Bail Application U/S 438 Cr.P.C. No.57 of 2023 (Vijay Pal Prajapati vs. State of U.P.), whereby much reliance has been placed on the judgment of Kamlesh (supra), which are quoted as under:-
"10. In Kamlesh and another versus State of Rajasthan and another, 2019 SCC OnLine SC 1822, the Hon'ble Supreme Court was deciding a Criminal Appeal filed against an order passed by Rajasthan High Court whereby an application for grant of anticipatory bail was rejected by the High Court only on the ground that petition under Section 482 Cr.P.C. praying for quashing of FIR, has already been rejected. The Hon'ble Supreme Court held that:-
"5. We are of the view that the order of the High Court cannot be sustained. High Court ought to have considered the application on merits. The fact that petition under Section 482 Cr.P.C. was dismissed for quashing was not conclusive and could not be the reason for rejecting the application."
11. Therefore, the law is clear that the dismissal of the applicant's application under Section 482 Cr.P.C. would not be a bar against consideration of the merits of his application for anticipatory bail."
6. ??????? ????? ??? ?????? ????? ?????? ???? ?? ??????? ?????????? ?? ????? ??? ???? ??? ?? ??? ????????? ?? ??????? ?????????? ?? ????? ??? ???????? ?? ??????? ?????? ?????? ???????? ????????? ?? ???? ???? ?? ??????? ???? ???? ??????? ???? ?? ???? ??? ??????? ?????? ???????? ?? ???? ???? ???????? ?? ??????? ?????????? ???? ?? ???? ?? ??? ???????? ?? ???????? ??? ??????? ? ???? ?? ???? , ???????? ?? ??????? ??? ?????? ????????? ?????? ???? ?? ???? ??? ???? ????????? ?? ??? ?? ?? ???????? ?????? ??????? ????????? ??? ????? ???? ???? ?? ??? ?? ?? ???????? ?????? ????? ????? ?????? ????? ?? ???? ?? ???????? ?? ????? ?? ????? ???? ???? ?? ?? ?? ???????? ?? ?? ?? ?????? ??? ????? ?????? ???? ?????? ????? ????? ?? ?????? ????? ?? ????? ???? ???? ?? ??? ?????? ?????? ???? ???? ?? ????????? ???? ?? ?? ?? ?? ?????? ?????? ???????? ?? Siddharam Satlingappa Mhetre v. State of Maharashtra, (2011) 1 SCC 694, ?? ????? ??? ???? ?? ?? ?????? ????? ?? ?????? ???? ??? ???????? ?? ???? ?? ??????? ?? ???????, ???????? ?? ??????????, ???????? ?? ????? ?? ????? ?? ??????? ?? ????? ???? ????? ??? ???????? ?? ???????? ?? ??????? ?????? ??????? ??????? ?? ????????????? ????????? ???? ????? ??? ???????? ?? ???? ?????? ?? ?? ????? ??? ???? ??????
7. ???????? ?? ???-??? ?? ???? ??? ????? ?????? ??? ?? ?????? ????? ????? ???? ??????? ??? ???? ????? ???? ??, ???????? ????? ?? ?????? ????? ????? ???? ?????? ???? ???? ???
8. ???????? ?? ????????? ???? ???? ?? ?? ?? ???? ?? ????????? ??????? ?????? ???????? ?? ??????? ??????? ?????
Order Date :- 14.7.2025 S.Mishra