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  • Sections 409, 420, 424, 467, 468, 471, 477, 120B, 218 IPC and Section 13(2) Prevention of Corruption Act Police Station
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  • Sections 409, 420, 424, 467, 468, 471, 477, 120B, 218 IPC and Section 13(2) Prevention of Corruption Act Police Station
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    Munnu Singh Ex Sales Tax Officer v. State of U.P.

    HIGH COURT OF JUDICATURE AT ALLAHABAD

    CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 7823 of 2023

    Court No. - 72

    HON'BLE JITENDRA KUMAR SINHA, J.

    1. List revised. No one has appeared on behalf of the applicant. Sri Shiv Dutt Shukla,

    learned AGA appearing for the State respondents is present.

    2. The present application has been moved seeking anticipatory bail in Case Crime

    No. 318 of 2007, under Sections 409, 420, 424, 467, 468, 471, 477, 120B, 218 IPC

    and Section 13(2) Prevention of Corruption Act Police Station Mandawali, District

    Bijnor with the prayer that in the event of arrest, applicant may be released on bail.

    3. The applicant was granted interim anticipatory bail on 14.7.2023 and thereafter the

    matter was taken up on several occasions and the matter was last taken up on 26.10.

    2023 and the applicant sought adjournment and the matter was directed to be listed on

    23.11.2023. Today no one has appeared on behalf of the applicant.

    4. It appears that by efflux of time the applicant has lost his interest or the matter has

    become infructuous. 

    5. In view of the above, present application is accordingly dismissed as having

    become infructuous. 

    6. Interim order, if any stands vacated. 

    February 24, 2026 Abhishek

    Versus

    Counsel for Applicant(s) : Pradeep Kumar Shukla Counsel for Opposite Party(s) : G.A.

    (Jitendra Kumar Sinha,J.)

    Munnu Singh Ex Sales Tax Officer .....Applicant(s)

    State of U.P. .....Opposite Party(s)

      1. 2026-02-24T17:30:38+0530
      2. High Court of Judicature at Allahabad

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    Munnu Singh Ex Sales Tax Officer v. State of U.P.
    (Feb 24, 2026)