Allahabad High Court
Mukhtar Ansari @ Mokhtar Ansari vs State Of U.P. And Another on 7 June, 2022
Author: Rahul Chaturvedi
Bench: Rahul Chaturvedi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 67 Case :- APPLICATION U/S 482 No. - 10345 of 2022 Applicant :- Mukhtar Ansari @ Mokhtar Ansari Opposite Party :- State of U.P. and Another Counsel for Applicant :- Upendra Upadhyay Counsel for Opposite Party :- G.A.,Ratnendu Kumar Singh Hon'ble Rahul Chaturvedi,J.
Heard Sri Upendra Upadhyay, learned counsel for the applicant as well as Sri Ratnendu Kumar Singh, learned A.G.A appearing on behalf of the State.
It is submitted by learned counsel for the applicant that the applicant has been bailed out in the present case.
The apt remedy available to the applicant is to seek discharge in the matter and in the event, such application for discharge is moved within one month from today, the same shall be decided by a well reasoned order within next two months strictly in accordance with law.
With the aforesaid observations, the present application stands disposed of.
Order Date :- 7.6.2022 Sumit S