Allahabad High Court
Harish Singh@ Vikki vs State Of U.P. on 25 July, 2023
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:147910 Court No. - 71 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8248 of 2023 Applicant :- Harish Singh@ Vikki Opposite Party :- State of U.P. Counsel for Applicant :- Devottam Pandey Counsel for Opposite Party :- G.A. Hon'ble Shekhar Kumar Yadav,J.
1. Heard learned counsel for applicant, learned A.G.A. for State and also perused the material available on record.
2. The present application for anticipatory bail has been filed for protection in regard to Case Crime No. 333 of 2023, under Sections 41 Cr.P.C. and Section 411 IPC, P.S. Kotwali, District Ballia.
3. After arguing for some time, applicant's counsel submits that he does not want to press the prayer for release of the applicant on anticipatory bail. His sole prayer is that a direction may be issued to the court below to decide the bail application of the applicant in view of the judgement in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another, reported in 2021 SCC Online SC 922.
4. Learned A.G.A. has no objection to the prayer made by the learned counsel for the applicant.
5. In view of the above, considering the aforesaid alternative prayer made by learned counsel for the applicant, the present anticipatory bail application is disposed of with the direction that in case the applicant filed bail application before the court below within 30 days from today, the same shall be heard and disposed of expeditiously by the court below in view of the settled law laid down by this court in the case of Satender Kumar Antil (supra). For a period of 30 days, no coercive steps shall be taken against the applicant.
6. With the above observations and directions, this application is disposed of.
Order Date :- 25.7.2023 RavindraKSingh