Allahabad High Court
Satyendra Prakash (In F.I.R. Stayendra ... vs State Of U.P. Thru. Prin. Secy. Home,Lko ... on 23 September, 2020
Bench: Ritu Raj Awasthi, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- MISC. BENCH No. - 15378 of 2020 Petitioner :- Satyendra Prakash (In F.I.R. Stayendra Kumar Tiwari) Respondent :- State Of U.P. Thru. Prin. Secy. Home,Lko & Ors. Counsel for Petitioner :- Ashok Kumar Singh Counsel for Respondent :- G.A. Hon'ble Ritu Raj Awasthi,J.
Hon'ble Saurabh Lavania,J.
The case is taken up through Video Conferencing.
Heard learned counsel for the petitioner and learned AGA for the State.
This writ petition has been filed challenging impugned F.I.R. No. 0484 of 2019 under Sections- 419, 420, 467, 468, 471, 406, 504, 506 I.P.C., Police Station-Pasgawan District- Kheri.
After arguing at some length, learned counsel for the petitioner states that he may be permitted to apply for anticipatory bail before the Court concerned and till then no coercive action may be taken against the petitioner.
Learned A.G.A. has no objection to the above prayer of learned counsel for the petitioner.
Considering the submissions made by learned counsel for the parties and going through the record, the writ petition is hereby disposed of with the observation that the petitioner may avail the remedy of anticipatory bail by moving an appropriate application before the Court concerned, within two weeks and for the period of two weeks, no coercive action shall be taken against the petitioner.
Order Date :- 23.9.2020 Vinay/-