ANIL KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant(s), learned AGA for the State and perused the record.

(2.) The present application under Sec. 482 Cr.P.C. has been filed for the following main relief(s):

(3.) After arguing at some length, learned counsel for the applicant(s) has submitted that liberty may be given to the applicant(s) to file bail application before the trial court, which may be decided in view of law laid down by Hon'ble Supreme Court in the case of Satender Kumar Antil versus Central Bureau of Investigation and another, (2022) 10 S.C.R. 351: (2022) 10 SCC 51 and Musheer Alam vs. State of Uttar Pradesh and Another, 2025 SCC OnLine as also to prefer a discharge application before the court below and the same may be decided expeditiously.