Vishal Noble Singh v. State of U.P.

Court No. - 83

Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 1513 of 2023

Applicant :- Vishal Noble Singh Opposite Party :- State of U.P. Counsel for Applicant :- Rajrshi Gupta,A.D. Saunders,Sudhanshu Kumar Counsel for Opposite Party :- G.A.

Hon'ble Mrs. Jyotsna Sharma,J.

Sri Swapnil Kumar holding brief of Sri Sudhanshu Kumar, learned counsel for the applicant intimated the Court that he approached the Hon'ble Supreme Court and has already been granted interim protection by order dated 27.02.2023 passed in Special Leave to Appeal (Crl.) No.2389 of 2023.

He seeks not to press this anticipatory bail application at this stage.

The anticipatory bail application is dismissed with liberty to file fresh anticipatory bail when the need so arises.

Order Date :- 3.4.2023 Asha