MONIKA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Gaurav Kakkar, learned Senior Advocate, assisted by Shri Raghvendra Prakash, learned counsel for the applicant, Shri Chandan Singh, learned A.G.A. for the State as well as Shri Babloo Pant, learned counsel for the applicant and perused the record.

(2.) The present application has been moved seeking anticipatory bail in Case Crime no. 472 of 2023, under Ss. 316, 420, 504, 120-B I.P.C. and Sec. 15(2), 15(3) of Medical Council Act, 1956, Police Station Kiratpur, District Bijnor, with the prayer that in the event of arrest, applicant may be released on anticipatory bail.

(3.) At the very outset learned counsel for the informant submits that non bailable warrant as well as proclamation under Ss. 82 & 83 Cr.P.C. have been issued against the applicant earlier, therefore, there is no occasion to entertain the present anticipatory bail application and the same deserves to be dismissed.