Allahabad High Court
Arvind Kumar Dubey vs State Of U.P. on 15 December, 2022
Author: Samit Gopal
Bench: Samit Gopal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 9864 of 2022 Applicant :- Arvind Kumar Dubey Opposite Party :- State of U.P. Counsel for Applicant :- Sunil Dubey Counsel for Opposite Party :- G.A. Hon'ble Samit Gopal,J.
List revised.
Heard Sri Anil Tiwari, learned Senior Advocate assisted by Sri Sunil Dubey, learned counsel for the applicant and Sri B.B. Upadhyay, learned counsel for the State.
This second anticipatory bail application under Section 438 of Code of Criminal Procedure has been filed by the applicant Arvind Kumar Dubey seeking enlargement on anticipatory bail during investigation in connection with Case Crime No. 302 of 2007, under Sections 193, 218, 120-B, 409, 420, 467, 468, 471, 477A IPC and Section 13(2) rad with Section 13(1)D of Prevention of Corruption Act, registered at P.S. Chandauli, District Chandauli.
The first anticipatory bail application was dismissed for want of prosecution by this Court vide order dated 18.08.2022 passed in Crl. Misc. Anticipatory Bail Application No. 2907 of 2022 (Arvind Kumar Dubey Vs. State of U.P.).
After arguments at length, learned counsel for the applicant states the present bail application be dismissed as withdrawn.
The prayer is allowed.
The anticipatory bail application is dismissed as withdrawn.
Order Date :- 15.12.2022 M. ARIF (Samit Gopal, J.)