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Judgment
6 paragraphs · 144 wordsVijay Kumar Shukla, J
This is first application filed under section 482 of the BNSS, 2023 for grant of anticipatory bail in crime No.12/2026 under section 121(1), 132, 221, 296, 351(3), 3(5) of BNS, 2023 registered at police station Amiliya, District Sidhi.
Counsel for the State opposes the prayer that anticipatory bail is not maintainable under the provisions of the Act.
At this juncture, counsel for the applicant submits that the respondents have not given any notice as directed by the Supreme Court in the case of Arnesh Kumar Vs. State of Bihar, AIR 2014 SC 2756.
Considering the same, the petition is disposed off with a direction to the respondents to comply with the directions of the Apex Court in the case of Arnesh Kumar (supra) and thereafter to proceed in accordance with law.
With the aforesaid, the present application stands disposed off.