SANJEEV KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Jay Singh Yadav, learned counsel for the applicant and Sri Kunwar Tejendra Bahadur, learned AGA for the State-respondent.

(2.) The present anticipatory bail application has been filed on behalf of the applicant in complaint case No. 1051 of 2018, under Ss. 323, 326 IPC, Police Station Ughaiti, District Budaun, with a prayer to enlarge him on anticipatory bail during trial.

(3.) At the very outset, learned counsel for the applicant submits that he does not want to press the instant anticipatory bail application on merit and a direction may be given to the court concerned that if applicant appears before it and applies for bail then his bail application shall be disposed off in view of the law laid down by the Apex Court in the case of Satender Kumar Antil Vs. Central Breau of Investigation and another (2022) 10 SCC 51.