Mohit vs State Of U.P. And 2 Other
2021 Latest Caselaw 4835 ALL

Citation : 2021 Latest Caselaw 4835 ALL
Judgement Date : 5 April, 2021

Allahabad High Court

Mohit vs State Of U.P. And 2 Other 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. - 6858 of 2021
 

 
Applicant :- Mohit
 
Opposite Party :- State Of U.P. And 2 Other
 
Counsel for Applicant :- Manoj Kumar,Alok Misra
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Manoj Kumar, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Mohit in connection with Case Crime No.270 of 2020, under Sections 354, 506 I.P.C. and Sections 7/8 of POCSO Act, Police Station- Chirgaon, District- Jhansi, during pendency of trial.

At the very outset, learned A.G.A. submits that challan under section 151 Cr.P.C. has been issued 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