Allahabad High Court
Netrapal Singh vs State Of U.P. And Another on 16 December, 2022
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 78 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 11981 of 2022 Applicant :- Netrapal Singh Opposite Party :- State of U.P. and Another Counsel for Applicant :- Mohd. Afzal Counsel for Opposite Party :- G.A. Hon'ble Krishan Pahal,J.
Heard learned counsel for applicants as well as Sri R.M. Yadav, learned Additional Government Advocate for State.
The present application for anticipatory bail has been filed for protection in regard to Case Crime No. 577A of 2012, under sections 147, 148, 149, 307, 504 I.P.C., P.S. Sahawar, district Kasganj.
After arguing for some time and stating that the applicant is 72 years old person, applicant's counsel submits that the present application for anticipatory bail may be dismissed as withdrawn with liberty to file a regular bail application which may be decided keeping in view the guidelines as laid down by the Apex Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another, reported in 2022 SCC OnLine SC 825.
Learned A.G.A. has no objection to the prayer of learned counsel for the applicant.
In view of the above, considering the aforesaid alternative prayer made by learned counsel for the applicant, it is directed that the applicant shall surrender before the concerned court below within six weeks from today and in case a regular bail application is filed, the same be decided in view of the law laid by Supreme Court in the case of Satender Kumar Antil (supra).
For the period of six weeks from today or till the time of surrender of the applicant before the concerned court below, whichever is earlier, no coercive action shall be taken against the applicant- Netrapal Singh in the above case.
With the above observations and directions, this application is disposed of.
Order Date :- 16.12.2022 Shalini