Allahabad High Court
Ankit Rastogi @ Dabbu vs State Of U.P. And Another on 27 May, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:122488
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL APPEAL No. - 2898 of 2026
Ankit Rastogi @ Dabbu
.....Appellant(s)
Versus
State of U.P. and Another
.....Respondent(s)
Counsel for Appellant(s)
:
Amitesh Kumar Mishra
Counsel for Respondent(s)
:
G.A., Prakash Tripathi, Sunil Kumar Dubey
Court No. - 92
HON'BLE TEJ PRATAP TIWARI, J.
1. Heard Sri Amitesh Kumar Mishra, learned counsel for the appellant, Sri Sunil Kumar Dubey, learned counsel for the opposite party no. 2, learned A.G.A. for the State and perused the material on record. 2. The instant criminal appeal under Section 14A(1) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 has been filed by the appellant to set aside the impugned cognizance and summoning order dated 01.01.2026 passed by learned Special Judge (S.C./S.T. Act), Sambhal at Chandausi in Special Session Trial No. 01 of 2026 (State Vs. Ankit Rastogi alias Dabbu) under Sections 316(2) B.N.S. and Section 3(2)(5?) of SC/ST Act arising out of Case Crime No.335 of 2025 under Sections 333, 75, 316(2), 352, 351(3) B.N.S. and Section 3(2)(Va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (Amendment 2015), Police Station Chandausi, District Sambhal.
3. At the very outset, learned counsel for the appellant submits that he does not wish to press the appeal on merits; rather, he seeks liberty to file an appropriate application before the concerned trial court and a direction to the learned trial court to decide the bail application of the appellant in light of the judgment of the Hon'ble Supreme Court in Satender Kumar Antil vs. CBI, (2022) 10 SCC 51.
4. Learned A.G.A. for the State and learned counsel for the opposite party no. 2 do not oppose the submissions made by learned counsel for the appellant.
5. In light of the law laid down by the Hon'ble Supreme Court regarding the grant of bail to an accused, the appellant is granted liberty to file a bail application before the concerned trial court within three weeks from today, along with a certified copy of this order. If such an application is filed within the said period, the concerned trial court shall pass an order on the same in accordance with law. For a period of three weeks, or till the filing of the bail application, whichever is earlier, no coercive action shall be taken against the appellant in the aforesaid case.
6. With the aforesaid observations, the present criminal appeal is disposed of.
(Tej Pratap Tiwari,J.) May 27, 2026 MN/-