Anil Yadav vs State Of U.P.
2021 Latest Caselaw 4834 ALL

Citation : 2021 Latest Caselaw 4834 ALL
Judgement Date : 5 April, 2021

Allahabad High Court

Anil Yadav vs State Of U.P. on 5 April, 2021

Bench: Rajeev Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 89
 

 
Case :- CRIMINAL MISC ANTICIPATORY BAIL APPLICATION U/S 438 CR.P.C. No. - 6869 of 2021
 

 
Applicant :- Anil Yadav
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Ramesh Kumar Shukla
 
Counsel for Opposite Party :- G.A.,Bheshaj Puri
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. R.K. Shukla, learned counsel for applicant, learned A.G.A. for State and Mr. Sarvesh Pandey, Advocate, holding brief of Mr. Bheshaj Puri, learned counsel for informant.

This application for anticipatory bail has been filed by applicant- Anil Yadav in connection with Case Crime No.83 of 2018, under Sections 323, 504, 498A, 354 I.P.C. and Sections 3/4 D.P. Act, Police Station- Jahangirabad, District- Bulandshahar.

At the very outset, learned A.G.A. submits that charge sheet has been submitted against applicant in above-mentioned case crime number.

Having heard learned counsel for the parties and upon perusal of material brought on record as well as complicity of accused and also judgment of Apex Court in P. Chidambaram Vs. Directorate of Enforcement, AIR 2019 SC 4198, this Court does not find any exceptional ground to exercise its discretionary jurisdiction under Section 438 Cr.P.C.

Accordingly, the present application for anticipatory bail is rejected.

Order Date :- 5.4.2021

Saif