RAVINDRA KUMAR TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned AGA and perused the material available on record.

(2.) The present Anticipatory Bail Application has been filed with the prayer to grant anticipatory bail to the applicants - Ravindra Kumar Tripathi and Sandeep Tripathi in Case No. 286 of 2023 arising out of Case Crime No. 115 of 2022, under Sec. 406 I.P.C., Police Station - Kaushambi, District - Kaushambi.

(3.) It is submitted by learned counsel for applicants that charge sheet has been submitted against applicants under Sec. 406 I.P.C., which is punishable upto 7 years. He submits that in view of the judgment of Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation and another, (2021) 10 SCC 773, the applicants are entitled to be enlarged on anticipatory bail.