RIZWAN MALIK Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Dhiraj Kumar Pandey, learned counsel for the applicants, Sri O.P. Mishra, learned A.G.A. for the State and perused the papers on record.

(2.) This application has been moved on behalf of the applicant- Rizwan Malik and Sandeep Pundeer seeking anticipatory bail in Case Crime No.468 of 2018, under Sec. 2/3 Prevention of Damage to Public Property Act and Sec. 414 I.P.C., P.S. Sarsawa, District Saharanpur.

(3.) After arguing for some time, applicant's counsel submits that the present application for anticipatory bail may be dismissed as withdrawn with liberty to file a regular bail application which may be decided keeping in view the guidelines as laid down by the Apex Court in the case of Satender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.