Allahabad High Court
Jami Mohiuddin And Another vs State Of U.P. And Another on 27 March, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 83 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 322 of 2023 Applicant :- Jami Mohiuddin And Another Opposite Party :- State of U.P. and Another Counsel for Applicant :- Lal Mani Singh,Praveen Kumar Singh Counsel for Opposite Party :- G.A. Hon'ble Mrs. Jyotsna Sharma,J.
1. Heard Sri Lal Mani Singh, learned counsel for the applicants and learned A.G.A. for the State.
2. As per the allegations in the F.I.R., the applicant is said to be involved in Case Crime No.18 of 2021, under section- 120B I.P.C., Police Station- Bajariya, District- Kanpur Nagar.
3. At the very outset, it is intimated by the learned A.G.A. that in this case, name of the present applicants have been dropped from the investigation vide CD Parcha No.12 dated 04.02.2021, therefore it can safely be said that no investigation is being proceeded against the applicants.
4. In view of the above, the applicants do not seek to press this anticipatory bail application at this stage.
5. Hence, it is dismissed at this stage with liberty to move fresh application as and when the need arises.
Order Date :- 27.3.2023 Saif