Rahul Kumar vs State Of U.P.
2021 Latest Caselaw 4842 ALL

Citation : 2021 Latest Caselaw 4842 ALL
Judgement Date : 5 April, 2021

Allahabad High Court

Rahul Kumar 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. - 8010 of 2021
 

 
Applicant :- Rahul Kumar
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Pooja Chaudhary
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajeev Misra,J.

Heard Mr. Pooja Chaudhary, learned counsel for applicant and learned A.G.A. for State.

This application for anticipatory bail has been filed by applicant- Rahul Kumar, in connection with Case Crime No.255 of 2020, under Sections 323, 307, 504, 506 I.P.C., Police Station- Gabhana, District- Aligarh.

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