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Allahabad High Court

Netrapal Singh vs State Of U.P. And Another on 20 July, 2023

Author: Krishan Pahal

Bench: Krishan Pahal





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:144446
 
Court No. - 72
 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 6495 of 2023
 
Applicant :- Netrapal Singh
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Kushagra Srivastava
 
Counsel for Opposite Party :- G.A.,Sarvesh Kumar Dubey,Sushil Kumar
 

 
Hon'ble Krishan Pahal,J.
 

1. List has been revised. Learned counsel for the informant is not present.

2. Heard Sri Kushagra Srivastava, learned counsel for the applicant, Sri R.P. Patel, learned A.G.A. for the State and perused the material placed on record.

3. This is the second anticipatory bail application of the applicant. The first one was disposed of by this Court vide order dated 16.12.2022 with a direction to the applicant to surrender before the court concerned and apply for regular bail.

4. The present application for anticipatory bail has been filed for anticipatory bail in Case Crime No.577A of 2012, under Sections 147, 148, 149, 307 and 504 I.P.C., Police Station Sahawar, District Kasganj, during the pendency of trial.

5. Learned counsel for the applicant could not bring to light any new ground for pressing the instant anticipatory bail application.

6. Per contra, learned A.G.A. has vehemently opposed the anticipatory bail application.

7. After hearing learned counsel for the parties and also taking into consideration the fact that no new ground is there for pressing the instant anticipatory bail application, I do not find it a fit case for grant of anticipatory bail to the applicant.

8. The present anticipatory bail application is hereby found devoid of merits and is accordingly rejected.

9. It is clarified that the observations made herein are limited to the facts brought in by the parties pertaining to the disposal of anticipatory bail application and the said observations shall have no bearing on the merits of the case during trial.

(Krishan Pahal, J.) Order Date :- 20.7.2023/Ravi Kant