Allahabad High Court
Shobharam And 3 Others vs State Of U.P. And Another on 12 September, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 80 Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 8641 of 2021 Applicant :- Shobharam And 3 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ruduvant Pratap Singh Counsel for Opposite Party :- G.A.,Nipun Singh Hon'ble Om Prakash Tripathi,J.
This anticipatory bail application has been moved by the applicants in Case Crime No. 08 of 2021, under Sections 420, 406, 467, 468, 471, 122B IPC & Section 3/4 Prevention of Damage to Public Property Act, Police Station Sadar Bazar, District Saharanpur.
None present on behalf of the applicants to press this anticipatory bail application even in the revised call.
Learned A.G.A. is present.
Accordingly, the instant anticipatory bail application is rejected.
Interim protection, if any, in favour of the applicants is vacated.
Inform Court concerned through District Judge,Saharanpur.
Order Date :- 12.9.2022 Monika