LALMAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vivek Sharma, learned counsel for the applicant, learned A.G.A. for the State and perused the papers on record.

(2.) This application has been moved on behalf of the applicant- Lalman seeking anticipatory bail in Case No.4240 of 2021 arising out of Case Crime No.20 of 2021, under Sec. - 9, 51 The Wild Life (Protection) Act, 1972, Police Station- Adampur, District- Amroha.

(3.) At the very outset, learned counsel for the applicant prays not to press this anticipatory bail application with further prayer to grant him relief in the light of Satender Kumar Antil vs. Central Bureau of Investigation and Another, (2021) 10 SCC 773.