Allahabad High Court
Serajuddin vs State Of U.P. And Another on 24 July, 2024
Author: Deepak Verma
Bench: Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:117687 Court No. - 67 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 6574 of 2024 Applicant :- Serajuddin Opposite Party :- State of U.P. and Another Counsel for Applicant :- Bikash Kumar Srivastava,Kamal Kumar Counsel for Opposite Party :- G.A.,Manoj Yadav Hon'ble Deepak Verma,J.
1. Heard learned counsel for the applicant, learned counsel for the informant and learned A.G.A. for the State.
2. The instant Anticipatory Bail Application has been filed with a prayer to grant an anticipatory bail to the applicant in Case Crime No.111 of 2024, under Sections 323, 307, 308, 504, 506 IPC, Police Station- Kotwali, District- Ballia, during the pendency of trial.
3. After arguing the matter at some length, learned counsel for the applicant has not pressed the relief as sought by means of this application on merit and prayed for issuance of appropriate direction to the concerned Courts below to decide the bail application of the applicant expeditiously.
4. Learned A.G.A. and counsel for the informant have no objection in allowing the aforesaid prayer of the applicant.
5. Accordingly the relief as sought by the applicant through this application is refused.
6. Considering the aforesaid alternative prayer of the applicant, it is directed that if applicant surrenders before the concerned Court below within three weeks from today and applies for bail, the bail application shall be decided expeditiously by the courts below in accordance with law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, reported in 2021 SCC OnLine SC 922.
7. For the period of three weeks from today or till the time of surrender of the applicant before the Court below, whichever is earlier, no coercive action shall be taken against him.
8. With the aforesaid directions, this anticipatory bail application under Section 438 Cr.P.C. stands disposed of.
Order Date :- 24.7.2024/SKD