VIBHU MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Munna Tiwari, learned counsel for the applicant as well as learned A.G.A. for the State and perused the record.

(2.) The present application has been moved by the accused-applicant- Vibhu Mishra in Case Crime No. 187 of 2019, under Ss. 147, 149, 323, 325, 307, 504, 506 I.P.C., Police Station Rajghat, District Gorakhpur, with the prayer to grant him anticipatory bail in the above mentioned case.

(3.) At the outset learned A.G.A. on the basis of the case diary informs that in this case proceedings of 82 Cr.P.C. has been drawn against the instant applicant and have also been affixed at his resident on 15/1/2022. Thus having regard to the law laid down by the Hon'ble Supreme Court Court in various cases the instant anticipatory bail application is not maintainable and be dismissed, as such.