Allahabad High Court
Vishal vs State Of U.P. And Another on 21 March, 2024
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:51629 Court No. - 75 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 2993 of 2024 Applicant :- Vishal Opposite Party :- State of U.P. and Another Counsel for Applicant :- Sandeep Tripathi Counsel for Opposite Party :- G.A. Hon'ble Krishan Pahal,J.
1. List has been revised.
2. Heard Sri Sandeep Tripathi, learned counsel for applicant as well as Sri R.P. Patel, learned Additional Government Advocate for State.
3. The present application for anticipatory bail has been filed for protection in regard to Case Crime No.301 of 2023 (State vs. Anangpal and Others), under Sections 307, 504 and 506 I.P.C., P.S. Purkaji, District Muzaffarnagar.
4. After arguing for some time, applicant's counsel submits that the present application for anticipatory bail may be dismissed as withdrawn with a direction to file a regular bail application which may be decided keeping in view the guidelines as laid down by the Apex Court in the case of Satender Kumar Antil vs. Central Bureau of Investigation and another reported in 2022 SCC OnLine SC 825.
5. Learned A.G.A. has no objection to the prayer of learned counsel for the applicant.
6. After hearing learned counsel for the parties, no case is made out for interference U/s 438 Cr.P.C. The present anticipatory bail application is disposed of with a direction that the applicant shall surrender before the concerned court within one month from today and in case a regular bail application is filed, the same be decided in view of the law laid down by the Supreme Court in case of Satender Kumar Antil (supra).
7. For the period of one month from today or till the time of surrender of the applicant before the concerned court, whichever is earlier, no coercive action shall be taken against the applicant, in the above case.
Order Date :- 21.3.2024 Ravi Kant (Justice Krishan Pahal)