BHAGAT SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner as well as learned Additional Government Advocate for State Mr. M.P.S. Gaur.

(2.) The present 482 Cr.P.C. application has been filed to quash the impugned order dtd. 13/7/2022, passed by Civil Judge (Junior Division)/F.T.C.-I, Gautam Budh Nagar in case No.100 of 2020, arising out of case crime No.18/2020 under Sec. 323, 308, 452, 506 I.P.C., PS. Ecotech-Ist, district Gautam Budh Nagar (State vs. Bhagat Singh).

(3.) Learned counsel for applicant submits that the applicant is an accused in case crime No.18/2020 under Sec. 323, 308, 452, 506 I.P.C., PS. Ecotech-Ist, district Gautam Budh Nagar. He filed an anticipatory bail application No.2289 of 2020 before this Court, in which a Coordinate Bench of this court has, vide order dtd. 17/3/2020, directed release of the applicant on anticipatory bail, in the event of arrest, with certain conditions.